SINDHUJA Vs. NIL

JUDGEMENT

(1.) This Civil Revision Petition has been filed to expedite the trial in HMOP.No.1292 of 2025 on the file of the Family Court, Madurai, within a time frame fixed by this Court.

(2.) The first petitioner and the second petitioner are wife and husband and their marriage was solemnized on 1/6/2023, according to Hindu rites and customs. Due to matrimonial dispute arose between them, they are living separately. Both the parties have jointly filed a petition in HMOP.No.1292 of 2025 before the Family Court, Madurai, seeking divorce by mutual consent. Seeking speedy disposal of the same, the present Civil Revision Petition has been filed.

(3.) Heard the learned counsel for the petitioners.