ABHAY CHAUHAN Vs. RACHNA SINGH

JUDGEMENT

(1.) Rule. With the consent of the counsel for the parties, the petition is taken up today for final hearing.

(2.) This petition under Article 227 challenges the order dated 21st December 2004, passed by the Additional District Judge which declined the joint prayer made by the parties to waive the period of six months prescribed under Section 13B(2) of the Hindu Marriage Act(hereinafter referred to as the `Act').

(3.) The marriage between the petitioner/husband and the respondent/wife, who are both Hindus, was solemnized on 27th April, 2001. The parties separated in November, 2001 and it is not in dispute that since that date the parties have been staying apart.