S. SATHYAMOORTHY Vs. C. KALPANA

JUDGEMENT

(1.) This Civil Revision Petition is filed by the petitioner/husband under Article 227 of the Constitution of India, against the fair and final order dated 21.08.2020 passed by the learned Subordinate Judge, Perundurai, in I.A.No.1 of 2020 in H.M.O.P. (C.F.R.) No.2110 of 2020.

(2.) Husband is the petitioner herein. The petitioner herein and the respondent herein are married on 03.04.2020 as per the Hindu Marriage Act. There was a misunderstanding between the petitioner and the respondent and in spite of the best efforts taken by the family elders, the marriage could not be carried out and accordingly, they filed a petition in H.M.O.P. (C.F.R.) No.2110 of 2020, under Section 13-B of the Hindu Marriage Act, 1955, for dissolution of marriage, on 13.07.2020. Since the said petition was filed within a period of one year from the date of the marriage, they have also filed an interlocutory application in I.A.No.1 of 2020 under Section 14 of the Hindu Marriage Act, 1955, seeking permission for institution of the above said H.M.O.P. The said I.A. was rejected by the learned Subordinate Judge, Perundurai, and hence, the present Civil Revision Petition is filed by the petitioner/husband.

(3.) Heard the learned counsel for the petitioner and perused the records.