NAYJOT KAUR Vs. BALWINDER SINGH

JUDGEMENT

(1.) The appellant Navjot Kaur wife of Balwinder Singh filed a petition under Section 13 of the Hindu Marriage Act for seeking dissolution of the marriage on the grounds contained therein.

(2.) The marriage between Navjot Kaur and Balwinder Singh was solemnised on 6-12-1995 at Sangrur according to Sikh marriage rites. The Ananda Kara) Ceremony was duly performed. After the marriage, Balwinder Singh took Navjot Kaur, his wife, to his house at Bareta, i.e., the matrimonial home. It was in June, 1996, the husband and wife fell out and at that time, the wife had already conceived. However, she left the matrimonial home and went back to the parental home. A male child was born on 2-9-1996 at Sangrur. She never went back to the matrimonial home. Despite the fact that an effort was made to resolve the dispute and reconciliate the marriage. There were numerous allegations which were levelled against each other.

(3.) It was on 11-8-1997, it was mutually decided that the marriage should be dissolved. A petition under Section 13-B of the Hindu Marriage Act was filed by the parties on 22-8-1997 in the Court of learned District Judge, Sangrur. The statements of the parties were recorded and in pursuant thereto, the custody of the minor child was taken by the husband. The hearing of the petition was adjourned to 5-3-1998. It is on that date, the consent given was withdrawn, resultantly, the petition was dismissed vide order dated 6-3-1998.