JAGMEET SINGH Vs. RAMANDEEP KAUR

JUDGEMENT

(1.) The present petition has been filed under Section 13B of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act'), for dissolution of marriage by mutual consent. The parties to this appeal were married on 18.11.2004 as per Sikh rites. On account of matrimonial differences, parties initiated civil and criminal proceedings against each other. The appellant filed a petition under Section 13 of the Act, for grant of divorce, which was dismissed by the Additional District Judge, Gurdaspur on 13.08.2010. The appellant-husband has filed the present appeal.

(2.) During pendency of the appeal, parties were asked to appear before the Mediation & Conciliation Centre of this Court. With the able assistance of the Mediator parties have arrived at a compromise in the following terms:

(3.) In furtherance to the compromise, parties filed an application for converting the original petition filed under Section 13 of the Act into a petition under Section 13-B of the Act. The application was allowed on 16.11.2012. Statements of Jagmeet Singh Dhillon and Ramandeep Kaur were recorded, in first motion, on 19.02.2013, which read as follows: