RAMANDEEP SINGH Vs. RAMANDEEP KAUR

JUDGEMENT

(1.) THE joint petition has been filed by the petitioners seeking dissolution of the marriage between them by a decree of divorce by mutual consent.

(2.) LEARNED counsel appearing for the respective petitioners submit that the matter has been amicably settled and the statements of the parties at both the motions have been recorded. It is further submitted that Ramandeep Kaur -petitioner No. 2 had, inter alia, stated that she has no objection in case divorce by mutual consent is granted subject to the condition that FIR No. 89 dated 29.07.2011 registered against her, her mother Jaswinder Kaur and her brother Kuljit Singh @ Kala at Police Station Ghall Khurd, District Ferozepur, is quashed and terminated. By a separate order passed today in CRM No. M -36365 of 2013, the said FIR has been quashed. In view thereof, learned counsel for Ramandeep Kaur -petitioner No. 2 submits that he has no objection to the allowing of the joint petition.

(3.) THE marriage between the petitioners was solemnized by Anand Karaj ceremony at Moga on 24.05.2009. Due to matrimonial disputes between them, Ramandeep Singh -petitioner No. 1 on 17.11.2010 filed a petition seeking dissolution of the marriage between the parties on the ground of cruelty. The petition of Ramandeep Singh -petitioner No. 1 was allowed. Aggrieved against the same, Ramandeep Kaur -petitioner No. 2 filed an appeal (FAO No. M -191 of 2013) in this Court.