SURJIT SINGH Vs. JAGIR KAUR ALIAS HARPEET KAUR

JUDGEMENT

(1.) Appellant's petition filed under Section 13 of the Hindu Marriage Act, 1955 for dissolution of marriage by a decree of divorce of the grounds of cruelty and desertion having been dismissed by Additional District Judge, Hoshiarpur vide judgment and decree dated 1.8.2000, he has preferred the present appeal.

(2.) During the pendency of appeal, the parties have settled the matrimonial disputes and consequently, the appellant and the respondent jointly moved Civil Misc. application No. 15291/C. II of 2005 for amendment of petition under Section 13 to Section 13-B of the Act. A joint petition under Section 13-B of the Act has been filed along with the aforesaid application.

(3.) Parties have come present in Court today. They have been duly identified by their respective counsel. Their statements have been recorded separately and placed on the record.