- (1.) Challenge in the present appeal by the husband is to the judgment and decree dated 9.1.2007 of the learned court below whereby petition filed by him under Section 13 of the Hindu Marriage Act, 1955 (for short, "the Act"), for dissolution of marriage, was dismissed.
(2.) Briefly, the facts of the case are that the marriage of the parties was solemnised as per Hindu rites on 14.10.2002 at Rewari. One daughter namely Purva was born out of the wedlock, who is now residing with the mother. Due to temperamental differences, the parties could not pull on together. They are living separate since 2004. Number of efforts made for reconciliation failed. Petition filed by the husband for dissolution of marriage by way of decree of divorce under Section 13 of the Act was dismissed by the learned Additional District Judge, Rewari, on 9.1.2007. Thereafter, the husband filed the present appeal before this court.
(3.) During the pendency of the appeal before this court, the matter was compromised on 18.12.2010. Thereafter, the petition was amended and converted into a petition under Section 13-B of the Act for divorce by mutual consent.;