HARKANWALPREET SINGH Vs. HARSHPREET KAUR

JUDGEMENT

(1.) Mr. Manvinder Singh Sidhu, Advocate has put in appearance on behalf of the respondent-Harshpreet Kaur. The Vakalatnama and the affidavit of Harshpreet Kaur-respondent that have been filed by him in Court today are taken on record. In the affidavit that has been filed by the respondent, it is inter-alia stated by her that she has no objection, if the present appeal is allowed.

(2.) Heard learned counsel for the parties.

(3.) The appellant filed a petition under Section 11 of the Hindu Marriage Act, 1955 ('Act'-for short) for declaring the marriage between the parties to be a nullity. It is submitted that the marriage between the parties was solemnized by Anand Karaj ceremony at Gurudwara Jyoti Sarup, Nabha Gate, Sangrur on 21.2.2007. After marriage, the parties lived and cohabited as husband and wife at Dhuri, District Sangrur. The parties last resided together at Village Pandori, Tehsil Jagraon, District Ludhiana. From the marriage, they had two children namely Akalroop Kaur (daughter) and Jasmeet Singh (son). The respondent-Harshpreet Kaur shifted to America alongwith the minor children and thereafter, she has not returned.