SURESH BABU Vs. RANIKUTTY.K.N

JUDGEMENT

(1.) READ our order dated 25/2/2013. It is submitted by Sri.C.S.Ramanathan learned counsel for the petitioner that Suresh Babu, the petitioner, is not present before us today. According to him, the petitioner has gone to a temple in connection with a pooja which he had booked several months before.

(2.) THE respondent Sri.Ranikutty is present. We interacted with her. She told us that though it is true that she and the petitioner- her husband jointly filed a petition under Section 13B of the Hindu Marriage Act, she is not interested in getting her marriage with the petitioner is dissolved by a decree of divorce.

(3.) UNDER the above circumstances, we dispose of this original petition directing the Family Court, Thrissur to post Ext.P1 O.P. for enquiry on 9/12/2013. The court should peremptorily direct the petitioner and the respondent to be present before the court on that date. The statements to be given by the parties should be recorded by the court and appropriate orders as required by Section 13B(2) should be passed by the Family court.