D. V. Sehgal, J. - (1.) (Oral):- The application for divorce, earlier filed by Smt. Jarnail Kaur wife of Bant Singh, was converted into an application for decree of divorce by mutual consent in terms of section 13B of the Hindu Marriage Act, vide my order dated 7-10-1986. Statements of the parties have been recorded to day. I am satisfied that they have not been able to live together and are living separately for more than one year and, without extraneous pressure, they have mutually agreed to dissolve the marriage. I accordingly declare their marriage dissolved and grant a decree of divorce without keeping the matter pending for a period of six months as envisaged by sub-section (2) of section 13B of the Hindu Marriage Act as more than this prescribed period as already been spent by the parties for rethinking on the question of sustaining the marriage or dissolving it. While doing so, I follow a Division Bench Judgment of this Court in Ritu Shobha Vs. Dr. Dharampal, 1986 Marriage Law Journal 179. I am satisfied that it would be futile to prolong their agony by allowing another six months' period to pass before a decree of divorce is granted. Consequently, the application for divorce is allowed and a decree of divorce is granted in terms of section 13B of the Hindu Marriage Act. There shall, however, be no order as to costs. Appeal accepted.;