AMARJEET CHAUDHARY, J. - (1.) SH . Tek Chand Behal had filed a petition under Section 13 of the Hindu Marriage Act, for dissolution of marriage which was dismissed by the trial Court. Thereafter, Smt. Pushpa Behal, who is wife of Tek Chand Behal filed an application under Section 25 of the Hindu Marriage Act for grant of permanent alimony which was dismissed by the Additional District Judge, Kurukshetra vide his judgment dated 16. 2. 1987.
(2.) FEELING aggrieved against the judgment, Pushpa Behal has challenged the order of the Additional District Judge, dismissing the petition. The challenge to the judgment is that the learned trial Court erred in law in holding that the dismissal of petition under Section 13 of the Hindu Marriage Act did not amount to a decree within the meaning of Section 25 of the Hindu Marriage Act. The learned counsel contends that the provisions of Section 25 of the Act have to be construed liberally and dismissal of petition under the provisions of Sections 9 to 13 of the Act would amount to a decree within the meaning of Section 25 of the Act and as such the judgment of the trial Court is liable to be quashed.
(3.) I have considered the submissions of the learned counsel.;