(1.) Original Petition filed under Article 227 of the Constitution of India. Petitioner seeks the following reliefs:
(2.) Kernel of the facts:
(3.) Nuptial euphoria did not last long. Gradually their relationship ran into rough weather. Ultimately they realised that it was impossible to live together as man and wife. There was an earlier round of litigation between the parties as the wife approached this Court with O.P.(FC) No.59 of 2014. In that proceedings, this Court directed the parties to try a chance at mediation to settle the differences. Pursuant to that direction, the parties approached the Kerala Mediation Centre. It is to be noted that other litigations were also pending between the parties. In the mediation, the parties settled all the disputes. As per the mediation settlement agreement dated 24.03.2014, executed between the parties, this Court disposed of O.P.(FC) No.59 of 2014 vide Ext.P4 judgment. A copy of the mediation settlement agreement is attached to Ext.P4 judgment. As agreed in the mediation settlement agreement, the petitioner and the respondent jointly filed a petition for divorce under Section 13B of the Act before the Family Court, Thrissur. A copy of the petition is produced and marked as Ext.P1. Ext.P2 is the interlocutory application filed by the petitioner before the Family Court requesting it to waive the six months waiting period prescribed under Section 13B(2) of the Act. Ext.P3 is the application filed before the Family Court to advance the hearing date of the petition. The Family Court did not consider these applications. Hence the petitioner has come up before this Court.
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