ATTAR SINGH Vs. MEENA

JUDGEMENT

(1.) MEENA was married to Attar Singh on 17.11.1991 according to the Hindu rites. They co-habited at Jind and Chandigarh. As a result of their cohabitation, a child was born to them whose name is Alka.

(2.) DIVORCE with mutual consent was given to Attar Singh. His marriage with Meena was dissolved under Section 13(3) of the Hindu Marriage Act with his consent and the consent of Meena. According to Smt. Meena, she was duped into giving her consent to the dissolution of marriage with mutual consent under Section 13(3) of the Hindu Marriage Act. She, accordingly challenged that decree dissolving their marriage with mutual consent in the Court of the Sub Judge Ist Class, Chandigarh through declaratory suit.

(3.) ATTAR Singh contested this claim urging that she had no right to be maintained. Her marriage with him was dissolved with mutual consent. At the time when her marriage with mutual consent was dissolved, she gave up her claim to maintenance. It was, however, admitted that he is a teacher employed in Government School.