SURJEET SINGH Vs. BABITA DEVI

JUDGEMENT

(1.) Marriage between petitioner Surjeet Singh and respondent Babita Devi was solemnized on 30.11.2008 in Village Gouta, P.O. Ukhali, Tehsil and District Hamirpur, H.P. as per Hindu rites and customs. But thereafter, due to difference of opinion, their relations were not cordial, which led to filing of a petition for divorce by petitioner Surjeet Singh under Section 13 of the Hindu Marriage Act, 1955 (hereinafter referred to as the Act), on certain grounds, which are not 1 Whether reporters of the local papers may be allowed to see the judgment? relevant to be discussed in this judgment, as now parties have agreed for dissolution of their marriage on the basis of mutual consent arrived at between them during mediation, on account of impressive persuasion of learned Mediator Mr.S.C. Sharma, Senior Advocate, with active and positive attitude of learned counsel representing the parties.

(2.) The settlement as reported by learned Mediator is as under:-

(3.) After mediation proceedings, case was listed in Court on 27.08.2019, on which date petitioner Surjeet Singh as well as respondent Babita Devi were present, who were duly identified by their respective learned counsel and in consonance with settlement arrived at between them before learned Mediator, they had also deposed on oath in the Court.