SANDEEP SINGH RANDHAWA Vs. RAMANPREET KAUR

JUDGEMENT

(1.) The present appeal has been filed for setting aside judgment and decree dtd. 11/2/2020 passed by the Family Court, Hoshiarpur, Camp Court Dasuya 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 26/3/2013 according to Sikh rites. Out of the wedlock, one male child namely Aaishveer Singh was born. A petition under Sec. 13-B of the Act, 1955 for dissolution of marriage was filed before the Family Court, Hoshiarpur, Camp Court Dasuya on 5/2/2019 and the same was allowed vide judgment and decree dtd. 11/2/2020. However, with the intervention of friends and well wishers and in the interest of their son, the parties have started to live 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 son.

(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:-