HARPAL SINGH KASHYAP Vs. SHAKUNTALA

JUDGEMENT

(1.) BY judgment and decree, dated 8th May, 1993, the learned Additional District Judge, Chandigarh, dismissed the petition filed by the petitioner under Section 13 of the Hindu Marriage Act (for short the Act) for grant of divorce. Aggrieved by the said judgment and decree, the present appeal was filed by the husband.

(2.) DURING the pendency of the appeal, the parties arrived at an amicable settlement and filed a joint application under Section 13-B of the Act and in this application, it was prayed that decree for mutual divorce between the parties may be granted in the interest of justice. It was also stated in the said application that the appellant husband would give a sum of Rs. 2 lacs as permanent alimony to the respondent and his minor daughters, who were also living with the respondent and on receipt of this amount, the respondent would not claim any dowry of maintenance on her own behalf and on behalf of the daughters.

(3.) THE statement of the parties, who are present in Court, have been recorded, The respondent-wife, in her statement, has stated that on receipt of a sum of Rs. 2,05,000/- on account of permanent alimony and maintenance on account of children, who are living with her. She will not claim henceforth any amount from the petitioner-husband. She has also stated that on her own free will, she had agreed for divorce and had filed the application which is Exhibit PA. The petitioner-husband, in his statement, has also stated that he has no objection to the marriage being dissolved and he has also stated that the facts stated in Exhibit PA, are correct.