MINAKSHI Vs. RANBIR SINGH

JUDGEMENT

(1.) Challenge in the present appeal by the wife is to the judgment and decree of the learned court below whereby petition filed by the Respondent under Section 13 of the Hindu Marriage Act, 1955 (for short, "the Act"), for dissolution of marriage by way of decree of divorce was allowed. During the pendency of the appeal, the same was amended and converted into a petition under Section 13-B of the Act for divorce by mutual consent.

(2.) Briefly, the facts of the case are that the marriage of the parties was solemnised as per Hindu rites on 8.2.1987 at Ludhiana. Two daughters namely, Shilpa and Rippa were born out of the wedlock. Now Shilpa is only alive, who is married and residing with her husband. Due to temperamental differences, the parties could not pull on together. They are living separate since 1990. Petition filed by the husband for dissolution of marriage by way of decree of divorce under Section 13 of the Act was allowed by the learned Additional District Judge, Ludhiana, on 22.1.1999. Thereafter, the wife filed the present appeal before this Court.

(3.) During the pendency of the appeal before this Court, the matter was compromised. A sum of ' 21,00,000/- was settled as permanent alimony towards past, present and future maintenance for the wife, which the husband had deposited in the name of the wife with the State Bank of Patiala, High Court Branch, Chandigarh.