RAJWINDER KAUR Vs. PALWINDER SINGH

JUDGEMENT

(1.) The present appeal has been filed against the judgment and decree dtd. 7/1/2020 passed by the Additional Civil Judge (Sr. Division), Sultanpur Lodhi (Exercising the powers conferred by the District and Sessions Judge, Kapurthala), whereby petition filed by the appellants under Sec. 13-B of the Hindu Marriage Act, 1955 for dissolution of marriage by decree of divorce by mutual consent between the parties, has been allowed.

(2.) The appellants (Rajwinder Kaur and Palwinder Singh) solemnized marriage on 16/2/2015 as per Sikh rites at village Saroopwal, Tehsil Sultanpur Lodhi, District Kapurthala. Out of this wedlock, one child namely Gurkirat Singh was born on 30/12/2015. On account of temperamental differences, they started living separately since 11/11/2017. Ultimately, a petition under Sec. 13-B of Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act') for dissolution of marriage by way of mutual consent was filed before the court of Additional Civil Judge (Senior Division), Sultanpur Lodhi on 29/5/2019 and the same was allowed vide judgment and decree dtd. 7/1/2020.

(3.) However, after getting decree of divorce with mutual consent under Sec. 13-B of the Act, the appellants have now reconciled their differences and started living together as husband and wife alongwith their minor child. The present appeal challenging the decree of divorce dtd. 7/1/2020 has been filed by appellant No. 1-Rajwinder Kaur and appellant No.2-Palwinder Singh jointly, which is supported by their respective affidavits.