PARDEEP KUMAR Vs. MAMTA

JUDGEMENT

(1.) Pardeep Kumar (husband) has filed this appeal against the judgment and decree dated 28.10.2010, passed by the court of Additional District Judge, Sonepat, whereby his petition under Section 13 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act') for dissolution of marriage between the parties on the ground of cruelty was dismissed.

(2.) During the pendency of this appeal, the matter was referred to the Mediation & Conciliation Centre, where both the parties arrived at a compromise and agreed to dissolve the marriage by mutual consent.

(3.) Accordingly, an application was filed for converting the petition under Section 13 of the Act into that of a joint petition for the grant of divorce by mutual consent under Section 13-B of the Act. The said application was allowed vide order dated 5.9.2011. Thereafter, on the same day i.e. on 5.9.2011, statements of both the parties were recorded in the court. Today, both the parties have come present and made the following statements :