LAWS(P&H)-2002-2-44

PARWINDER SINGH Vs. BALWINDER KAUR

Decided On February 13, 2002
Parwinder Singh Appellant
V/S
BALWINDER KAUR Respondents

JUDGEMENT

(1.) C.M. is allowed. The petition under Section 13-B of the Hindu Marriage Act presented jointly by the parties alongwith their affidavits are taken on record.

(2.) The appellant filed the petition under Section 13 of the Hindu Marriage Act for seeking dissolution of marriage solemnised between the parties, on the ground of cruelty and desertion. The marriage between the parties was solemnised in December 1984 in accordance with Sikh rites. The marriage was duly consumated and the parties lived as husband and wife at the house of the husband at Village Moonak. Three children were born out of this wedlock, but none of them survived. Upon the pleadings of the parties issues had been struck and the parties had brought on record oral as well as documentary evidence before the trial Court. Resultantly, the petition filed by the appellant has been dismissed. Dissatisfied with the order dated September 3, 2001, the present appeal has been filed.

(3.) During the pendency of the appeal, the parties have decided to dissolve this marriage by way of mutual consent and resultantly the petition under Section 13-B of the Hindu Marriage Act has been presented under the joint signatures of the appellant and the respondent. The said petition has been supported by respective affidavits filed by the parties.