SONI KUMARI Vs. DEEPAK KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) This appeal by special leave is directed against order dated 14.7.2015 passed by the Principal Judge, Family Court, South, Saket, New Delhi in HMA No.613 of 2015, whereby petition for first motion for divorce by mutual consent under section 13-B(1) of Hindu Marriage Act, 1955 (in short, "the Act" ) moved by the parties has been allowed. However, Family Court rejected prayer for waiving of statutory period of six months prescribed under section 13-B(2) of the Act for filing second motion.

(3.) The brief facts of the case lie in a narrow compass.