M.KUMAR Vs. NIL

JUDGEMENT

(1.) This civil revision petition is filed, challenging the order passed by the learned Principal Judge, Family Court, Chennai, rejecting the petition in OP Sr No.3223 of 2025 filed by the petitioner, seeking divorce under Sec. 10(A) of the Indian Divorce Act on the ground that the statutory minimum period of 2 years has not been completed on the date of presentation of the O.P.

(2.) The petitioner/ husband and the respondent/wife filed the above said petition seeking divorce under Sec. 10(A) of Indian Divorce Act on the ground of mutual consent. The marriage between the parties got solemnized on 13/5/2024 and the petition for divorce on the ground of mutual consent was filed on 11/6/2025. The said petition was rejected by the court below by citing Sec. 10(A) of Indian Divorce Act "Dissolution of marriage by mutual consent", which says that the petition shall be filed only after two years of separation.

(3.) Sec. 10(A) of Indian Divorce Act reads as follows.