GURPINDER KAUR DULEY Vs. GAGANJEET SINGH

JUDGEMENT

(1.) This is a petition filed under Article 227 of Constitution of India seeking to set aside the order dtd. 19/2/2021 (Annexure P-3), passed by Principal Judge, Family Court, Jalandhar, Camp Court at Phillaur whereby, application for waiver of statutory period of 06 months filed in a joint petition under Sec. 13-B of the Hindu Marriage Act, has been dismissed. Reliance is placed on the guidelines laid down by Supreme Court in case titled as "Amardeep Singh v. Harveen Kaur", 2017(8)800 746.

(2.) Succinctly, brief facts of the case are that marriage of the parties was solemnized on 13/4/2019 at village Ramgarh, Phillaur District Jalandhar according to Hindu Rites. The parties cohabited as husband and wife at Village Sangatpura, District Jalandhar. Due to temperamental differences, both the parties started living separately since October, 2019.

(3.) There being no chance of reconciliation, despite efforts, the parties, therefore, filed a joint petition for dissolution of their marriage by way of mutual consent, under Sec. 13-B of HMA before the Family Court. All the disputes pertaining to their matrimonial life have been amicably settled between the parties. At the time of first motion hearing of the case on 27/11/2020, their statements were also recorded and the case was adjourned to 2/7/2021 for second motion hearing.