PARVINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this judgment, CRM-M-35985-2015 and CRR-181-2016 shall stand decided.

(2.) Petitioner and respondent no.2 were husband and wife and their marriage stands dissolved by a decree of the Court in a petition under Section 11 of Hindu Marriage Act, dated 08.12.2005. In CRR No.181 of 2016, Narinderjit Singh, who is respondent no.2 in CRM-M-35985-2015 is the petitioner and the respondents are parents and other relatives of wife- Parvinder Kaur @ Parwinder Kaur.

(3.) At the outset, it must be noticed that after the dissolution of the marriage by a decree of the court between Parwinder Kaur and Narinderjeet Singh, both have now re-married and settled in their respective lives.