JAGMOHAN AHUJA Vs. SUDESH

JUDGEMENT

(1.) This matter came up before me in Civil Revision No. 1498 of 1978. I made attempts to bring about a settlement between he parties, but because of the unfortunate allegations made in the pleadings and the hardened conduct of the parties no settlement could be rought about. The learned counsel for the parties also gave me proper assistance in this matter. Ultimately, I came to the conclusion that the parties were not likely to continue as husband and wife. At their request. I sent for the original record of the divorce petition filed by Smt. Sudesh which was pending in the court of the learned Additional District Judge, Ludhiana. That petitioner has been converted into one for divorce by mutual consent under section 13(B) of the Hindu Marriage Act. The parties have made statements that they do not claim any alimony or maintenance or the return of property from each other. I am satisfied that this petition has not been filed with any delay nor are the parties in collusion with each other. In my considered opinion, it is not possible for the two spouses to continue living together as husband and wife. In the circumstances, I allow the petition and annul the marriage of the parties and leave them to bear their own costs.