SUNNY Vs. SUJATA

JUDGEMENT

(1.) Admit. With the consent of parties the matter is taken up for final disposal.

(2.) Briefly, the facts are as under:-

(3.) The learned counsel for appellant has argued that the parties have not lived together after their marriage and all the efforts of reconciliation between them have failed and there is no possibility of their living together, as such permission be granted to file petition under Section 13B(1) of the Act before expiry of one year of separation. It is contended that under Section 14(1) of the Act the court has power to waive the said period of one year.