VED BHUSHAN SHARMA Vs. ALKA SHARMA

JUDGEMENT

(1.) The present petition is directed against the order dated 04.10.2010 passed by learned additional district judge dismissing the applications filed by the parties under section 14 of the Hindu Marriage Act, 1955.

(2.) Counsel for the parties submit that the present petition be treated as a joint petition on behalf of both the parties with a prayer to waive the statutory period of separation of one year.

(3.) The brief facts that are necessary to be noticed for the disposal of the present petition are that the marriage between the petitioner, presently 38 years of age, and the respondent, presently, 41 years of age, was solemnised on 08.07.2010 according to Hindu customs, rites and ceremonies. However, soon after their marriage, temperamental differences arose and the parties were not able to live together even for a few days after the marriage. Parties finally separated on 15.08.2010. It is a common case of both the parties that the marriage has not been consummated and there are no children born from the wedlock.