GURMINDER SINGH Vs. PARAMJIT KAUR

JUDGEMENT

(1.) THE present appeal lays challenge to judgment and decree dated 8.12.2005 passed by the Additional District Judge, Bathinda, dismissing the petition filed by the appellant -Gurminder Singh, seeking divorce under Section 13 of the Hindu Marriage Act, 1955 (hereinafter referred to as "the HMA ").

(2.) THE marriage of the parties was solemnized on 27.1.1997 at village Shergarh, District Bathinda and a female 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 -wife. After appreciating the pleadings and the evidence adduced, the trial Court dismissed the petition.

(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.