- (1.) BOTH the parties wanted to dissolve their marriage by mutual consent. Accordingly, both the parties jointly filed an application for divorce by mutual consent under Section 28 of the Special Marriage Act, 1954.
(2.) SUBSEQUENTLY, the petitioner (wife) left the station by executing a power of attorney in favour of one of her friends authorising him to represent her in the said matrimonial proceeding.
(3.) THE said power of attorney holder filed an application before the learned Trial Judge seeking permission from ,the Court for allowing him to represent the petitioner (wife)in the said proceeding.;