SHARDA DEVI Vs. JAGDISH KUMAR

JUDGEMENT

(1.) This petition under Section 13-B of the Hindu Marriage Act has been presented by the parties by way of amended petition to the original petition filed by the appellant-wife before the learned Additional District Judge, Kurukshetra. The parties are also present in person in Court today. Their statements have been separately recorded. The aforesaid statements shall form part of the judgment. The parties have agreed that they have been living separately since January, 1998 and there has been no resumption of cohabitation between them since then. Parties have also averred in the petition as well as have stated that they cannot live together as husband and wife due to the differences in their temperaments.

(2.) Because of the stand taken by the parties and because of the fact that their marriage has turned out to be a broken marriage. I allow the present petition and dissolve the marriage between Sharda Rani and Jagdish Kumar by way of decree of divorce by mutual consent.

(3.) It is also agreed between the parties that the male child Manu, shall remain in the custody of the appellant Sharda Rani and the respondent-Jagdish Kumar shall have no claim on his custody.