SMT. NIDHI SHARMA Vs. SAURABH KUMAR AGARWAL

JUDGEMENT

(1.) THIS appeal, preferred under Section 19 of the Family Courts Act, 1984, is directed against order dated 24.5.2011 passed by Judge, Family Court, Nainital in Suit No. 76 of 2011, whereby said court has rejected the Application 11 C moved by the parties to matrimony for waiving the period of six months required to be awaited under Section 13 -B of Hindu Marriage Act, 1955 (for short "the Act").

(2.) HEARD .

(3.) SUB -section (2) of Section 13 -B of the Act reads as under: