SANJIV KUMAR Vs. MEENA

JUDGEMENT

(1.) The marriage between the parties was solemnized on 07.12.1996 at Amloh. From the marriage, the parties had a son namely Prince Kumar, who was born on 04.09.1997. Sandeep Kumar (appellant) filed a petition in the Court of District Judge, Patiala under Section 13 of the Hindu Marriage Act, 1955 ("Act" - for short) seeking dissolution of his marriage with the respondent Smt. Meena Devi on the ground of cruelty. The said petition was dismissed by the learned Additional District Judge (Ad hoc), Patiala on 03.12.2003. Aggrieved against the same, the present appeal (FAO No. 9-M of 2004) has been filed in this Court.

(2.) During the pendency of the appeal, the parties reached at a compromise and in terms of order dated 24.8.2012 passed by this Court, C.M. No. 20850-CII of 2012 for altering the original petition filed under Section 13 of the Act to a petition under Section 13-B of the Act was allowed. The parties were directed to file a petition under Section 13-B of the Act along with their affidavits on or before the next date of hearing.

(3.) C.M. No. 21158-CII of 2012 was filed for placing on record the amended joint petition along with affidavits for dissolution of the marriage between the parties by a decree of divorce under Section 13-B of the Act. The Civil Misc. application was allowed by this Court on 28.8.2012 and the amended petition (C.M. No. 21159-CII of 2012) was taken on record.