INDERPREET KAUR Vs. JATINDER SINGH

JUDGEMENT

(1.) CM No.24988-CII of 2014

(2.) Alongwith the aforesaid application, a joint petition under Section 13-B of the Act has also been appended for grant of decree of divorce by way of mutual consent. The joint petition is accompanied by affidavits of both the parties. So far as the prayer for conversion of the present proceedings into proceedings under Section 13-B of the Act is concerned, learned counsel for the parties are agreed that the original petition under Section 13-B of the Act filed alongwith the application be remitted to the trial Court.

(3.) In view of the above, the petition (C.M. No.24989-CII of 2014) under Section 13-B of the Act and the supporting affidavits in original alongwith a photocopy of the Compromise deed dated 19.08.2014 (Annexure-A/1) are remitted to the trial Court, who shall proceed further in accordance with law, where the parties shall appear on 10.12.2014 for recording of first motion. However, a complete photocopy of the petition under Section 13-B of the Act be retained in the present appeal.