MAHEEP SINGH Vs. LOVELEEN KAUR

JUDGEMENT

(1.) Application is allowed as prayed for.

(2.) Accordingly, Annexure A-1 is taken on record.

(3.) By way of filing the present appeal, the appellant-husband is seeking setting aside of judgment and decree dtd. 24/10/2016 passed by Addl. District Judge, Amritsar, whereby petition filed by him under Sec. 13 of the Hindu Marriage Act, 1955 (for short 'Act 1955'), for dissolution of marriage between the parties by a decree of divorce on the grounds of cruelty and desertion, has been dismissed.