MOHINDER SINGH ALIAS MAHAR SINGH Vs. BINDU

JUDGEMENT

(1.) IN view of the oral request made by the parties, I hereby order that the present appeal may be converted into a petition for mutual divorce. After deliberations with the parties, I am of the opinion that it is not in the interest of the parties to live together. Their marriage has altogether failed. The statements made by the parties shall be read as part of the judgment. I, in the circumstances, pass the decree for mutual divorce. In view of the above, the wife shall not be entitled to any maintenance. She would not claim any kind of maintenance in future. The petition stands disposed of. No costs.