RANI Vs. RAKESH KUMAR

JUDGEMENT

(1.) THE present appeal lays challenge to the judgment and decree dated 4.1.2011 passed by the Additional District Judge, Yamunanagar at Jagadhari, dismissing the petition filed by the appellant -Rani, seeking divorce under Section 13 of the Hindu Marriage Act, 1955 (hereinafter referred to as "the HMA"). The marriage of the parties was solemnized on 10.12.2006 at Buria, District Yamuna Nagar as per Hindu rites and ceremonies and a male child was born out of this wedlock. The appellant prayed for a decree of divorce on the ground of cruelty. The petition was contested by the respondent -husband. After appreciating the pleadings and the evidence adduced, the trial Court dismissed the petition.

(2.) FEELING aggrieved by the verdict of the trial Court, the present appeal has been filed by the appellant.

(3.) IN view of the statement made by counsel, in the presence of their respective parties, the application was allowed, the petition filed under Section 13 of the HMA was ordered to be altered to a petition under Section 13 -B thereof.