VENKADESAN Vs. STATE

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed seeking a direction to adjourn H.M.O.P.No.32 of 2012 for a period of six months, pending on the file of the learned Sub Judge, Virudhunagar.

(2.) HEARD the learned Counsel for the revision petitioners.

(3.) THE learned Counsel for the revision petitioner/wife would submit that it is not mandatory that soon after expiry of six months, the consent divorce application filed under Section 13(b) of the Hindu Marriage Act, 1955, should be disposed of and upto eighteen months' time could be granted by the lower Court. But the lower Court is trying to dispose of the matter because the husband is abroad and not appeared before the lower Court. Hence, the learned Counsel for the revision petitioner/wife would pray for a suitable direction to the lower Court to adjourn the H.M.O.P. for a period of six months.