SONIA SEHRA @ SONIA HANDA Vs. HARWINDER SINGH SEHRA

JUDGEMENT

(1.) Instant appeal has been preferred by the wife - Sonia Sehra @ Sonia Handa, against the judgment and consent decree dated 22nd August, 2014, passed by the Ld. Addl. District Judge, Fast Track Court (Adhoc), Jalandhar, (in short 'Ld. Court below'), vide which the joint petition filed by her and the respondent-Harwinder Singh Sehra, under Section 13-B of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act'), was allowed and the marriage between the parties dissolved.

(2.) A few facts necessary for adjudication of the case, as pleaded in the petition under Section 13-B of the Act jointly filed by the appellant and respondent may be noticed.

(3.) The marriage between the parties was solemnized on 08th April, 2007, according to Hindu rites and ceremonies at New Castle Upon Tyne, U.K. The parties cohabited at village Kot Kalan, Tehsil and District Jalandhar. One son was born out of the said wedlock on 19th September, 2008. The marriage between the parties turned sour due to their temperamental differences. Thereafter, the parties started living separately from 09th January, 2013. As all efforts to bring about a reconciliation between the parties failed, a petition under Section 13-B of the Act was filed by the parties. Their first motion statement and thereafter their second motion statement were recorded on 01st February, 2014 and 22nd August, 2014, respectively in the following terms leading to the dissolution of marriage by mutual consent:-