SAM PETER Vs. KESIYA PAUL

JUDGEMENT

(1.) The petitioner challenges Exts.P8, P9 and P10 orders of the learned Family Court, Ottappalam, to the extent to which, they have dismissed the applications filed by him and the respondent jointly, seeking waver of the statutory cooling off period of six months, so as to enable them to obtain divorce through mutual consent.

(2.) Sri.R.Mahesh Menon - learned counsel for the petitioner, pointed out that the sole reason in Ext.P8, to deny the afore relief, is that the parties have not filed 'authenticated proof affidavits', and argued that this was unnecessary, since such a course is never required under the Statutory Scheme.

(3.) The learned counsel for the respondent also affirmed the afore submission.