MAJOR PRADEEP MEHTA Vs. MONIKA ARORA ALIAS MEENU,

JUDGEMENT

(1.) THIS is a petition under Section 13-B of the Hindu Marriage Act. The statements of the parties have been recorded. As per the allegations made in the petition, the parties are living separately since January, 1995. Originally, the husband had filed a petition under Section 13 of the Hindu Marriage Act on 30.1.1995, which was dismissed by the Additional District Judge, Amritsar, on 2.5.1998. Against this order, the petitioner- husband preferred an appeal before this Court and during the pendency of the present appeal the parties got the said petition under Section 13 of the Hindu Marriage Act converted into a petition under Section 13-B of the Hindu Marriage Act.

(2.) FROM the allegations made in the petition jointly signed by the parties and from the statements made by the parties, we are of the opinion that it is not possible for them to live together as husband and wife and it is a fit case where marriage between the parties should be dissolved by a decree of divorce by mutual consent.