MALWINDER KAUR Vs. DEVINDER PAL SINGH

JUDGEMENT

(1.) This is an appeal filed by Malwinder Kaur wife against the judgment and decree dated 28-11-1996 passed by the learned Additional District Judge, Chandigarh.

(2.) Devinder Pal Singh respondent herein had filed a petition for grant of divorce on the ground of cruelty. The said petition was decreed by the learned Additional District Judge, Chandigarh. Aggrieved against the same, Smt. Malwinder Kaur has filed this appeal assailing the judgment and decree aforesaid.

(3.) During the hearing of the case, the parties to the petition have compromised. A joint application has been filed under Order 6, Rule 17 of the Code of Civil Procedure by both the parties for amendment of the petition for divorce by mutual consent. The said application is accompanied by the amended petition. The application is taken on record and the amendment prayed for is allowed.