M.M. Punchhi, J. - (1.) This be read in continuation of my order dated 10.12.1986.
(2.) Parties have appeared in person and have made a joint statement that as per joint agreement Mark 'A', they have inter se returned the articles as agreed upon. They have further made a statement that their marriage has utterly failed and they have been in Courts of law fighting litigation since 16.7.1983. They have also stated that they have been living apart prior to 16.7.1983 and thus there is no chance of reconciliation between them. They have prayed for a decree of divorce by mutual consent in accordance with the provisions of Sec. 13-B of the Hindu Marriage Act, 1955 (for short, the Act).
(3.) It transpires from the record that the parties were married on 15th April, 1983, at Patiala. Right from that day, differences apparently started between them. On 16.7.1983, the wife filed a petition under Sec. 13 of the Act for divorce on ground of lunacy of the appellant as also cruelty inflicted on her. She failed on both these counts. The Additional District Judge, Patiala, on 30.11.1984 rejected her petition for divorce. Her appeal to this Court was dismissed in limine on 26.3.1985. Undeterred, the wife again filed a petition for divorce on 7.5.1985 in the Court of the Additional District Judge, Patiala on the ground of cruelty. She having failed in the first Court, has now filed an appeal.;