NEERA Vs. BHUPINDER MEHTA

JUDGEMENT

(1.) This petition has been filed by the parties under Section 13-B of the Hindu Marriage Act for a decree of divorce by mutual consent. I tried my best that the parties should make up their differences and live together, but I was unable to persuade them to do so. I am satisfied that the consent has not been obtained by fraud, force or undue influence. The parties have also agreed that the decree passed by the Additional District Judge, Chandigarh, under Section 13 (1)(i)(ia) & 13 read with S.10 of the Hindu Marriage Act be set aside and a decree under Section 13.B be passed. I, therefore, accept the application, set aside the decree of the Additional District Judge, Chandigarh, and dissolve the marriage by a decree of divorce.

(2.) The appeal is disposed of accordingly.

(3.) No costs. Order accordingly.