SMT. MAMTA BHATT W/O SHRI ATUL BHATT D/O SHRI JAGDISH CHANDRA TIWARI Vs. ATUL BHATT S/O SHRI J.P. BHATT

JUDGEMENT

(1.) THIS appeal is directed against the order dated 22.03.2011 passed by Judge Family Court, Nainital in Civil Suit No. 35 of 2011, whereby said Court has declined the prayer made by the parties to the Suit for waiving the period of six months required to be waited under Sub -section (2) of Section 13B of Hindu Marriage Act,1955.

(2.) HEARD .

(3.) THE trial court vide impugned order, quoting Sub -section (2) of Section 13B of the Act, observed that application is not maintainable.