JAGMAL SINGH Vs. KITAB KAUR

JUDGEMENT

(1.) The statements of the parties at the second motion have been recorded. Both the parties have reiterated that they be granted divorce by way of mutual consent.

(2.) Heard learned counsel for the parties.

(3.) Both the learned counsel for the parties submit that the marriage between the parties be dissolved and both the parties have stated that they want divorce by mutual consent. Therefore, the joint petition (CM No. 25537-CII of 2013) filed by the parties for grant of divorce by mutual consent may be accepted. We have given our thoughtful consideration to the matter.