JAGJIT SINGH Vs. AMANDEEP KAUR

JUDGEMENT

(1.) THE statements of the parties at the second motion have been recorded in Court today. Both the parties have reiterated their statements recorded at the time of first motion on 10.01.2014. They have prayed for grant of divorce by mutual consent.

(2.) LEARNED counsel for the parties submit that in view of the joint petition, the statements of the parties recorded at the time of first motion, the compromise dated 22.10.2013 (Ex. C1) entered into between the parties and the statements recorded today at the second motion, the joint petition for grant of divorce by mutual consent may be accepted and the marriage between the parties be dissolved by a decree of divorce.

(3.) THE marriage between the parties was solemnized by Anand Karaj ceremony at Gurdwara Sahib of village Bhagta Bhai Ka, Tehsil Phul, District Bathinda on 07.03.2004. After marriage the parties cohabited together as husband and wife at village Dalluwala, Tehsil Baghapurana, District Moga. From the marriage they had a son namely Ajaynoor Singh, who was born on 06.03.2005. Due to matrimonial disputes between the parties, Jagjit Singh (petitioner No. 1) on 10.10.2009 filed a petition under Section 13 of the Hindu Marriage Act, 1955 (Act -for short) seeking dissolution of the marriage between the parties on the grounds of cruelty and adultery. The petition of Jagjit Singh (petitioner No. 1) was dismissed by the learned Additional District Judge, Faridkot vide her judgment and decree dated 07.08.2012.