SMT. SURINDER KAUR Vs. SHRI RAJINDER SINGH

JUDGEMENT

(1.) AFTER going through the application filed under Order 6, Rule 17 of the Code of Civil Procedure, I am of the view that the same deserves to be allowed. Accordingly, the original petition is amended and the same is converted into a petition under Section 13 -B of the Hindu Marriage Act (hereinafter referred to as the Act) with effect from the date of filing of the original petition.

(2.) CONSIDERING the petition under Section 13 -B of the Act for grant of divorce by mutual consent, which is duly signed by the parties, since all the ingredients for grant of divorce by mutual consent are established, I hereby accept the same and grant divorce by mutual consent under Section 13 -B of the Act. The appeal stands disposed of in the aforesaid terms with no order as to costs.