MAYA DEVI Vs. RAM KUMAR

JUDGEMENT

(1.) This appeal was filed by the wife-Maya Devi against the order dated February 21, 1989 passed by the Additional District Judge, Karnal, dismissing her petition under Section 13 of the Hindu Marriage Act for dissolution of marriage. In appeal the parties have compromised and they have filed compromise deed Exhibit C-1. They have prayed for treating the main petition under Section 13-B of the Hindu Marriage Act. The request is allowed. Their statements have been recorded. They are living separately for more than 3-1/2 years and cannot live together. Both of them have now agreed for dissolution of their marriage by mutual consent. The husband has agreed to pay Rs. 200/- (Rupees Two Hundred) per mensem as maintenance to the wife and has also undertaken to return her articles of dowry.

(2.) For the reasons recorded above, this appeal is allowed. The marriage is dissolved by mutual consent of the parties under Section 13-B of the Hindu Marriage Act. Ram Kumar-respondent will pay maintenance to Maya Devi at the rate of Rs. 200/- during her life time or till she remarries. The respondent will also deliver articles of dowry to the appellant. The parties are left to bear their own costs.