RANJIT KAUR Vs. PAVITTAR SINGH

JUDGEMENT

(1.) THE matter is before us on a reference to answer the following question:-

(2.) AS a result of the proceedings initiated i by Ranjit Kaur petitioner under Sections 12 and 13 of the Hindu Marriage Act, the learned Additional District Judge, Sangrur, vide his order dated Ist June, 1987, granted a decree of divorce on the basis of mutual consent of the parties. During those proceedings, she made this statement:-

(3.) WHAT persuaded the learned single Judge to refer the above noted question to a larger Bench is his reluctance to accept the view expressed in an earlier single Bench judgment of this Court in Darshan Singh v. Maninder Kaur (1987) 2 Hindu LR 386; its controversial nature and the likelihood of it being raised in large number of cases in times to come.