H.S Brar, J.:— Gurdhian Singh (husband) instituted a petition under Section 13-B of the Hindu Marriage Act for the grant of decree of divorce and for annulment of marriage under Section 12(1) and 5(ii) C of the Hindu Marriage Act against his wife Gurmeet Kaur on September 12, 1994. Husband based his claim for dissolution of marriage with his wife on the ground that the wife was suffering from intermittent fits (mental disorder). She had attacks of mental illness twice or thrice a day. When she suffered attack of mental illness, she remained unconscious for hours together in the wake of that attack. His furthers claim is that when the marriage was settled, it was not disclosed to him by the wife's side that she was suffering from mental disorder. If the fact of mental disorder had been disclosed to him, he would not have entered marriage with her. She was suffering from epilepsy. Even before the marriage and at the time of marriage also she was suffering from epilepsy. His consent to this marriage was obtained by practising fraud upon him.
2. Wife contested the claim of the husband urging that she never suffered from any mental disorder or (epilepsy). She further urged that husband was desirous of getting rid of her as she was not able to fulfil his demand for dowry viz. Hero Honda Motor Cycle and colour T.V in lieu of Bajaj Scooter and Black and White T.V respectively. Finding that demand for dowry was not being fulfilled, he started maltreating and beating her. Eventually she was turned out of the matrimonial home with wearing apparel only. Effort made by her for her rehabilitation into the matrimonial home did not bear any fruit. Addl. District Judge, Patiala dismissed this petition with costs vide order dated 12.5.1995 Husband did not relent and knocked the door of this Court against this decision.
3. During the course of motion hearing, effort was made to being about reconciliation into the matrimonial home. Reconciliation/reunion could not be brought about between them and they thought it better to have divorce by way of mutual consent and to carve out future afresh for them.
4. They drew up the modalities of how they could put an end to their marriage and carve out future of fresh for them and with this end in view they have put in compromise Exhibit C-1 before this Court.
5. In pursuance to the compromise Exhibit C-1 they have put in joint petition for divorce with mutual consent under Section 13B(1) of the Hindu Marriage Act for the dissolution of their marriage by decree of divorce. At the same time, they have moved an application under Section 13B(2) with the request that they be permitted to dissolve their marriage forthwith and their petition under Section 13B(1) of the Hindu Marriage Act be not adjourned to a period of six months.
6. Keeping in view that the husband and wife have reached a point of no return as if there had been any ray of hope of their reconciliation into the matrimonial home, they would not have allowed the matter to drift to a period of one and a half vear from September, 1994 to March 1996. So that there is no wastage of time of either side in negotiating their marriage elsewhere, the marriage of the parties be dissolved with mutual consent under section 13(B) of the Hindu Marriage Act right now. Joint statement of both husband and wife has been separately recorded dissolving their marriage with their mutual consent under section 13(B) of the Hindu Marriage Act. Their marriage is dissolved with their mutual consent under section 13(B) of the Hindu Marriage Act.
Order accordingly.