VIRPAL KAUR Vs. PARSHINDER PAL SINGH

JUDGEMENT

(1.) This appeal is against the judgment and decree of the Additional District Judge, Faridkot, dismissing petition under Section 13 of the Hindu Marriage Act on November 4, 1987, filed by Virpal Kaur.

(2.) There was other litigation also between the parties and Criminal Revision No. 1041 of 1988 is pending in this Court. The parties have entered into compromise.

(3.) Their statements have been recorded. They are living separately for the last more than four years and they cannot live together. They pray for divorce on the ground of mutual consent.