JASBIR KAUR Vs. RANDHIR SINGH BAJWA

JUDGEMENT

(1.) The wife is in appeal against the judgment and decree of the learned court below dated 9.10.2010 whereby the petition filed by the husband for dissolution of marriage under Sec. 13 of the Hindu Marriage Act, 1955 (for short, "the Act"), was allowed.

(2.) Briefly, the facts of the case are that the marriage of the parties was solemnised as per Sikh rites at village Khera-bad, Tehsil Dasuya, District Hoshiarpur, in Feb. 1985. One male child namely Prabhsimran Singh was born out of the wedlock. Due to temperamental differences, the parties could not pull on together. Petition filed by the husband before the Additional District Judge (Adhoc), Fast Track Court, Gurdaspur, under Section 13 of the Act for dissolution of marriage, was allowed on 9.10.2010. Thereafter, the appellant wife filed appeal before this court.

(3.) During the pendency of the appeal, the matter was referred to the Mediation and Conciliation Centre of this Court, where the same was mutually settled on 14.3.2011. A sum of Rs. 7,00,000.00 was settled as permanent alimony.