SUKHDEEP KAUR Vs. RAVINDER PAL SINGH

JUDGEMENT

(1.) This appeal has been filed by the appellant wife against the judgment and decree dated 10.02.2014 passed by the learned Additional Civil Judge (Senior Division) Batala (Exercising the Powers of District Judge, Gurdaspur). The joint petition filed by the parties under Section 13-B of the Hindu Marriage Act, 1955 ('Act', for short) seeking divorce on the ground of mutual consent has been dismissed as the appellant wife withdrew the consent at the second motion for grant of divorce by mutual consent. However, the appellant has been directed to return the amount of Rs.6.25 lacs which she had received at the first motion for divorce to the respondent- husband within one month from 10.02.2014 failing which the respondent would be entitled to recover it by due process of law.

(2.) The judgment and decree is assailed to the extent that the appellant has been asked to return the amount of Rs.6.25 lacs to the respondent.

(3.) The marriage between the parties was solemnised according to Sikh rites and ceremonies on 15.10.2010. After marriage, the parties lived together as husband and wife. From their marriage, they had a daughter namely Seerat. Soon after the marriage, disputes arose between the parties due to temperamental differences. They could not live together as husband and wife.