DEEP INDER SINGH Vs. ZAMIR PAL KAUR

JUDGEMENT

(1.) Challenge in the present appeal is to the judgment and decree of the learned court below whereby petition filed by the husband-Appellant under Section 13 of the Hindu Marriage Act, 1955 (for short, "the Act"), for dissolution of marriage was dismissed. 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 Sikh rites (Anand Karaj) on 26.1.1996 at Moga. Out of their wedlock, one daughter namely Shaan Kaur, was born on 9.1.1997. Due to temperamental differences, the parties could not pull on together. They are living separate since 2000. Petition filed by the husband for dissolution of marriage was dismissed by the learned Additional District Judge, Moga, on 3.3.2006. This judgment and decree has been impugned by the husband before this Court.

(3.) During the pendency of the appeal before this Court by the husband, the matter in dispute was compromised. The compromise deed dated 4.10.2010, has been placed on record as Annexure-A.