USHA RANI Vs. PAWAN KUMAR

JUDGEMENT

(1.) JUDGE, Ambala, on November 24, 1989 which is under challenge in this appeal filed by Usha Rani-the wife.

(2.) INITIALLY Usha Rani filed a petition under Section 13 of the Act for getting divorce against her husband Pa wan Kumar on October 31, 1989. When notice of this petition was served upon the respondent, he put in appearance and the case was adjourned, after efforts were made for reconciliation and had failed. In the written statement filed, the allegations of cruelty alleged by the wife were denied. Subsequently both the parties filed a joint petition under Section 13-B of the Act for dissolution of marriage by mutual consent. Joint statements of the parties were recorded and thereafter judgment and decree under appeal were passed.

(3.) AS held by the Division Bench in Smt. Krishna Khetarpal v. Satish Lal, A. I. R. 1987 Punjab and Haryana 191, appeal is maintainable against the judgment and decree passed under Section 13-B of the Act granting divorce on mutual consent.