MAJIT KAUR Vs. AMARJIT SINGH

JUDGEMENT

(1.) This appeal is directed against 'a decree of dissolution of marriage on the basis of consent of the parties.

(2.) The sole ground urged on behalf of the appellant is that she had consented to the grant of the decree on certain pre-conditions which were never fulfilled by the respondent. Be that as it may, the fact remains that she had consented to the passing of the decree and the same has been passed strictly in terms of section 13-B of the Hindu Marriage Act. If the appellant has got any claim or rights on the basis of certain settlement or agreement with the respondent she may well avail of the same in a proper forum but she cannot impugn this decree on that basis alone.

(3.) For the reasons recorded above this appeal fails and is dismissed but with no order as to costs.