LAWS(P&H)-1998-9-1

JAIPAL SINGH Vs. KIRNA DEVI

Decided On September 03, 1998
JAIPAL SINGH Appellant
V/S
KIRNA DEVI Respondents

JUDGEMENT

(1.) The parties have filed the petition under Section 13-B of the Hindu Marriage Act praying for dissolution of their marriage by way of mutual consent. The. petition is signed by husband and wife and is supported by the affidavits of both the parties. The statements of the parties were recorded on 24.8.1998.

(2.) The parties were married on 13th December, 1989. They could hardly live together as husband and wife for a short period and have been living separately for a considerable period. In fact, in the year 1993, a petition for divorce on the ground of fraud was filed by the husband-appellant against his wife. The petition was contested and it was dismissed.

(3.) The present appeal has been preferred against the judgment and decre dated 8.8.1994. Other proceedings were also pending between the parties earlier and as it revealed now that during the pendency of the proceedings before the learned Magistrate, the parties have arrived at a settlement to dissolve the marriage and the wife had received the entire consideration and had agreed for dissolving the marriage on the ground of mutual consent.