Gokal Chand Mital, J. - (1.) Civil Misc. No. 2673 CII of 1986 is allowed and the husband is allowed to amend his petition as prayed for and the divorce petition be read as petition under Sec. 13-B of the Hindu Marriage Act, 1955 (for short 'the Act'), for divorce by mutual consent from the date of filing of the original petition.
(2.) The parties have filed a petition under Sec. 13-B of the Act for dissolution of marriage by mutual consent. More than six months have passed and they not been able to live together since then- Accordingly, the petition under Sec. 13-B of the Act is allowed and decree of divorce by mutual consent is hereby granted. F.A.O. No. 123-M of 1985 stands disposed of with no order as to costs. Order accordingly.;