TOMY JOSEPH Vs. SMITHA TOMY

JUDGEMENT

(1.) The petitioner is the husband and the respondent is the wife.

(2.) The petitioner and the respondent jointly filed O.P.No.1636/2018 in the Family Court, Thrissur under section 10A of the Divorce Act, 1869 for granting a decree of divorce on the basis of mutual consent. The petitioner filed an application as I.A.No.4728/2018 for waiving the 'cooling period' of six months. As per Ext.P4 order, the Family Court dismissed the aforesaid application. Ext.P4 order is under challenge in this Original Petition filed under Article 227 of the Constitution of India.

(3.) We have heard learned counsel for the petitioner and also the respondent.