BALWANT SINGH Vs. KAMALJIT KAUR

JUDGEMENT

(1.) The appeal has been filed by the appellant-husband against the judgment and decree dated 22.08.2012 passed by the learned Additional District Judge, Sangrur whereby the petition of the appellant under Section 13 of the Hindu Marriage Act, 1955 ('Act' for short) seeking dissolution of the marriage between the parties has been dismissed.

(2.) The marriage between the parties was solemnised at Village Ahankheri, Tehsil Malerkotla, District Sangrur by Anand Karaj Ceremony on 29.02.2004. Due to matrimonial disputes between the parties, the appellant on 25.08.2010 filed a petition for divorce which, as already noticed, has been dismissed. Aggrieved against the same, he has filed the present appeal.

(3.) Notice of motion was issued by this Court on 15.11.2012. The matter was referred to the Mediation and Conciliation Centre functioning in the High Court premises. The mediation proceedings remained unsuccessful. However, the parties have on their own entered into a compromise on 19.12.2013. A copy of the compromise has been placed on record. In terms of the compromise, it has inter-alia been agreed that the parties would get their marriage dissolved.