JYOTI SHARMA Vs. PARVEEN SHARMA

JUDGEMENT

(1.) THE appellant - wife filed a petition under Section 13 of the Hindu Marriage Act against the respondent - husband, for dissolution of their marriage by a decree of divorce, which was dismissed, vide judgment and decree dated 27.08.2007, by the learned District Judge, Yamuna Nagar.

(2.) THE appellant - wife preferred an appeal against the impugned judgment and decree dated 27.08.2007.

(3.) IN view, thus, of the fact that theirs is a joint endeavour for mutual separation, the petition under Section 13B of the Hindu Marriage Act stands allowed. The marriage between the parties shall stand dissolved, with effect from the date of this order, by a decree of divorce by mutual consent. The parties shall be bound by the terms and conditions contained in the Annexure C -'1' attached with the petition under Section 13B of the Hindu Marriage Act which shall form a part of the decree. The allowance of the plea shall enable them to start their life afresh. They shall, henceforth, have no claim whatsoever against each other except as indicated in Annexure C -'1'.