RISHI VERMA Vs. NEENA KUMARI

JUDGEMENT

(1.) Prayer in this petition filed under Section 13-B of the Hindu Marriage Act, 1955 (hereinafter referred to as the Act) is for grant of a decree of divorce by mutual consent.

(2.) The parties were married as per Hindu rites but on account of differences, they had levelled allegations against each other, which led to filing of various cases, including a petition for divorce, filed by Rishi Verma. The petition was dismissed by Additional District Judge, Chandigarh on 27.5.2011 against which the husband has filed the present appeal.

(3.) During pendency of the appeal, the parties filed Civil Misc. No.11539-CII of 2013 for altering the original petition filed under Section 13 of the Act, to a petition under Section 13-B of the Act. The parties also filed separate affidavits in support of the said application. Vide order dated 14.5.2013, the application was allowed and the petition filed under Section 13-B of the Act was taken on record.