SMT. RAJNI SHARMA Vs. DHARAM PAL SHARMA

JUDGEMENT

(1.) This petition has been filed by the parties under section 13-B of the Hindu Marriage Act for a decree of divorce by mutual consent. I tried my best that the parties should make up their differences and live together but I am unable to persuade them to do so. I am satisfied that the consent has not been obtained by fraud, force or undue influence. The parties have also agreed that the decree passed by the Additional District Judge, Ambala, under Sec. 12 of the Hindu Marriage Act be set aside and a decree under Sec. 13-B of the Hindu Marriage Act be passed in view of the settlement arrived at between the parties which is Exhibit C-1.

(2.) I, therefore, accept the civil miscellaneous application, set aside the decree of the Additional District Judge, Ambala, dated 17.11.1990, and dissolve the marriage by a decree of divorce. The appeal and the application are disposed of accordingly. No costs.