RUPINDER SINGH Vs. TARVINDER KAUR

JUDGEMENT

(1.) THIS order will dispose of Crl.M.No.6140 -M of 2001 Rupinder Singh and another v. Tarvinder Kaur & Anr. Criminal Miscellaneous No.31517/M of 2001 - Smt. Ravinder Malhotra alias Ravinder Kaur v. Shri Rupinder Singh.

(2.) A joint petition filed by the parties under Section 13 -B of the Hindu Marriage Act (for sort, ''the Act"0 for grant of divorce by way of mutual consent (The registry will register the petition filed under Section 13 -B of the Act on the original side).

(3.) DURING the pendency of these petitions, the parties settled their dispute amicably. The petition came up for hearing on 18.2.2002 and Rupinder Singh made a statement that the marriage has not been consummated. Both the parties were present and they also made a statement that the parties have agreed to get divorce mutually by filing a joint petition. Rupinder Singh has also agreed to pay Rs.2.50 lacs plus 50% of the FDR amount which is in the joint name of the parties. Ravinder Malhotra has also agreed to accept the amount and to get divorce. Both the parties has also agreed to withdraw their civil and criminal litigation.