KASHMIR SINGH Vs. BALWINDER KAUR

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) The appeal has been filed by the appellant-husband against the judgment and decree dated 12.12.2012 passed by the learned District Judge, Gurdaspur whereby the petition filed by him under Section 13 of the Hindu Marriage Act, 1955 (Act-for short) seeking dissolution of the marriage between the parties by way of decree of divorce has been dismissed.

(3.) The marriage between the parties was solemnized on 11.05.2002 at village Gill Manj, Tehsil and District Gurdaspur. After marriage they lived together as husband and wife and they had a daughter namely Komalpreet Kaur who was born on 06.02.2003.