LAWS(MPH)-2015-9-70

RAJENDRA SINGH Vs. STATE OF M.P.

Decided On September 11, 2015
Shirish Pathak Appellant
V/S
Smt. Ridhima Respondents

JUDGEMENT

(1.) Heard finally with consent.

(2.) This writ petition under Art. 227 of the Constitution of India is directed against the order of family Court dated 16.5.2015, whereby the joint application of the parties for reducing six month’s period under section 13B(2) of Hindu Marriage Act has been rejected.

(3.) In brief, the parties have filed the divorce petition seeking divorce by-mutual consent under section 13B of Act before the Family Court. Along with the petition for divorce they had also filed an application for reducing the six month’s waiting period. The Family Court by the impugned order has rejected the said application.