- (1.) Challenge in the present appeal by the wife is to the judgment and decree dated 11.11.2009 of the learned court below whereby petition filed by the respondent husband under Section 13 of the Hindu Marriage Act, 1955 (for short, "the Act"), for dissolution of marriage, was allowed.
(2.) Briefly, the facts of the case are that the marriage of the parties was solemnised as per Hindu rites on 19.2.2000 at Village Kotakpura, District Faridkot. One daughter namely Shubhpreet was born out of the wedlock, who is now residing with the father. Due to temperamental differences, the parties could not pull on together. They are living separate since April, 2005. 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 allowed by the learned Additional District Judge, Jalandhar, on 11.11.2009. Thereafter, the wife filed the present appeal before this court.
(3.) During the pendency of the appeal before this court to explore possibility of reconciliation, the matter was referred to the Mediation and Conciliation Centre in the High Court, where the same was compromised on 18.11.2010. Thereafter, the petition was amended and converted into a petition under Section 13-B of the Act for divorce by mutual consent.;