SUNIL KUMAR Vs. JYOTI

JUDGEMENT

(1.) APPELLANT 's petition for a decree of divorce having met with failure and consequently having been dismissed by the Additional by the Additional district judge Karnal vide order dated 2.12.2000, he has filed the present appeal.

(2.) DURING the pendency of the appeal the parties have settled their disputes and consequently the appellant has moved Civil misc.23902\c II of 2005 praying that petition under Section 13 of the Hindu Marriage Act. 1995 (for short the Act") may be converted into a petition under Section 13 -B of the Act for a decree of divorce by mutual consent The parties have also placed on record a joint petition under Section 13 -B of the Act.

(3.) I have heard Learned Counsel for the parties and perused the record.