K.MOHANARANGAN Vs. NIL

JUDGEMENT

(1.) This Civil Revision Petition has been preferred challenging the order of the learned Judge, Family Court, Thiruvannamalai, dtd. 19/4/2022 made in unnumbered I.A. in FCOP.No.64/2002.

(2.) The revision petitioners are the couples who have presented this petition for divorce by mutual consent under Sec.13(B). After presenting the petition for mutual consent this Interlocutory Application has also been filed to waive the mandatory cooling period of 6 months under Sec.13(B)(2)(i) and the said petition was dismissed. Aggrieved over that this Revision Petition has been preferred.

(3.) Heard the submission made by the learned counsel for the revision petitioners and perused the materials available on record.