NAVDEEP SINGH Vs. PRINKA

JUDGEMENT

(1.) The present appeal has been filed for setting aside judgment and decree dtd. 29/7/2021 passed by the Court of the Additional Principal Judge, Family Court, Amritsar whereby divorce was granted under Sec. 13-B of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act, 1955').

(2.) The marriage between the parties was solemnized on 10/4/2017 at Chandigarh as per Sikh rights and ceremonies. Out of this wedlock, two twins namely Savikardeep Singh and Satkardeep Singh were born. On account of temperamental differences, they could not adjust and started living separately since June, 2019. A petition under Sec. 13-B of the Act, 1955 for dissolution of marriage by way of mutual consent was filed before Court of the Additional Principal Judge, Family Court, Amritsar on 7/1/2021 and the same was allowed vide judgment and decree dtd. 29/7/2021. However, very soon, better sense prevailed in the couple and they have united together. They are present in Court today and gave their Aadhar Cards, copies of which are taken on record. On a specific query put to them, they submitted that they are living together as husband and wife alongwith their minor children. They seek to set aside judgment and decree dtd. 29/7/2021.

(3.) This Court in the case of Jyoti V/s. Neeraj Kumar Saini 2019 (1) R.C.R. (Civil) 748 has observed in para 5 as under:-