ASHOK KUMAR GUPTA Vs. SUNITA GUPTA

JUDGEMENT

(1.) THIS Court on 6. 2. 1997 passed the following order: "counsel for the parties have submitted before us that it appears that the parties are unable to live with each other and that present is a case where divorce should be granted by the Court on the basis of mutual consent. Counsel for the appellant is accompanied by the husband's father.

(2.) IN pursuance of the aforementioned order, the parties have filed an application under Section 151 of the Civil Procedure Code (CM. No. 4747/cii of 1997) for conversion of the petition for divorce under Section 13 of the Hindu Marriage Act into a petition for divorce by mutual consent under Section 13-B of the said Act.

(3.) THE prayer in the misc. application is allowed. Petition under Section 13 of the Act is allowed to be converted to a petition under Section 13-B of the Act. A draft in the sum of Rs. five lacs bearing No. 55294 dated 4. 3. 1997 issued by Central Bank of India, Hissar have already been deposited with the Registrar of the High Court on 20. 3. 1997. The Registrar (General) is directed to do the needful by arranging the preparation of another draft in the name of the wife forthwith.