SHASHI TYAGI Vs. SURINDER KUMAR SHARMA

JUDGEMENT

(1.) THIS order of mine will dispose of F. A. O. No 123-M of 1989 as well as F. A. O. No. 124-M of 1989.

(2.) APPELLANT-WIFE filed a petition for nullity of Marriage and in the alternative dissolution of marriage under Sections 12 (1) (c) and 13 of the Hindu Marriage Act (for short the 'act' ). Husband filed a petition under Section 9 of the Act. Both these petition were tried together by the District Judge, Ropar, who vide order dated 24-5-1989 dismissed the petition filed by the wife under Secs. 12 (1) (c) and 13 of the Act and allowed the petition under Section 9 of the Act filed by the husband. Aggrieved against the said order, wife has come up to this Court in two appeals, i. e. F. A. O. No. 123-M of 1989 and F. A. O. No. 124-M of 1980.

(3.) DURING the pendency of the appeals in this Court, parties have filed a petition under Section 13 (b) of the Act for dissolution of Marriage by mutual consent. Application has also been filed under Order 6 Rule 17 of the Civil Procedure Code for the amendment of the petition under Sections 12 (l) (c) and 13 of the Act. Application is taken on the record and the same is allowed.