ROSHANI Vs. DALSHER

JUDGEMENT

(1.) THIS is an appeal directed against judgment dated 11.4.2001, passed by District Judge, Jind, dismissing the petition filed under Section 13 of the Hindu Marriage Act, 1956 (hereinafter referred to as 'the Act') of the appellant -wife (hereinafter refer to as the 'appellant').

(2.) THE appellant was married to respondent -husband (hereinafter referred to as the 'respondent') according to Hindu rites and ceremonies in 1994. After marriage, both of them lived in their matrimonial home at village Anchra Kalan (Jattan Wala), Tehsil Safidon, District Jind. A male child Manjeet @ Mandeep was born out of this wedlock.

(3.) ON 20.10.2001, a statement was made before this Court expressing the will of both the parties to present an application under Section 13 -B of the Act seeking dissolution of marriage by mutual consent. In pursuance to that order, a joint application under Section 13 -B of the Act signed by both the parties have been filed. Dalsher son of Sh. Ram Sarup, Jat resident of village Anchra Kalan (Jattan Wala), Tehsil Safidon, District Jind and also Smt. Roshni wife of Dalsher daughter of Bedu resident of village Ram Rai, Tehsil .and District Jind, have filed their respective affidavits in support of the same.