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Judgment
2 paragraphs · 216 wordsG.C. Garg, J.
This appeal has been preferred by the wife, Gurmail Kaur, against the grant of the decree of divorce by mutual consent under Section 13B of the Hindu Marriage Act. Civil Misc. 9856CII of 1995 has been moved by the learned counsel for the parties, supported by the affidavits of the parties, to the effect that the parties have reconciled the matrimonial dispute and they have started living together as husband and wife alongwith the male child. It has been further prayed that a joint petition moved by them under Section 13B of the Hindu Marriage Act, be dismissed as withdrawn. Parties have come present and their statements have been recorded separately and placed on record. After going through the statements of the parties, I am satisfied that the parties to this appeal have started living together as husband and wife alongwith their male child. In the situation I am of the view that the prayer made in the application deserves to be granted. Consequently, the Civil Misc. is allowed. The petition under Section 13B of the Hindu Marriage Act is dismissed as withdrawn. The decree of divorce granted by the learned Additional District Judge, Bathinda, by mutual consent is set aside and the appeal stands allowed. Parties shall bear their own costs.