HARPREET KAUR Vs. GURNAIB SINGH

JUDGEMENT

(1.) Harpreet Kaur (petitioner No.1) initially on 29.7.2005 filed a petition under Section 13 of the Hindu Marriage Act, 1955 ("Act" - for short) seeking dissolution of the marriage between the parties by a decree of divorce on the ground of cruelty. The said petition was dismissed on 11.4.2008.

(2.) Aggrieved against the same, she has filed the present appeal.

(3.) During the pendency of the appeal in this Court, the parties