HARJINDER SINGH Vs. HARPREET KAUR

JUDGEMENT

(1.) The statements of the parties at second motion stage have been recorded. Both the parties have stated that they want divorce by mutual consent.

(2.) Heard learned counsel for the parties.

(3.) The marriage between the parties was solemnised by Anand Karaj ceremony at Bathinda on 26.01.2005. After marriage, they lived and cohabitated together for some time at Muktsar. From the marriage, the parties had a son, whose name is Navdeep Singh. On account of matrimonial disputes between the parties, Harjinder Singh - petitioner No.1 filed a petition on 19.5.2009 seeking dissolution of the marriage between the parties by a decree of divorce. His petition was dismissed by the learned Additional District Judge, Sri Muktsar Sahib on 3.10.2012. Aggrieved against the same, he filed the present appeal (F.A.O. No.M-287 of 2012).