D. RAJESH Vs. V. KARTHIGA

JUDGEMENT

(1.) This civil revision petition has been filed by the petitioner seeking a direction to the learned Family Court Judge, Madurai to dispose of H.M.O.P. No. 498 of 2016 pending on his file within a stipulated time.

(2.) The learned counsel for the petitioner submitted that the marriage between petitioner and the respondent was solemnized on 20.11.2014 and they lived together for some time. In the year 2016, due to difference of opinion, the petitioner filed H.M.O.P. No. 498 of 2016 for divorce on the Family Court, Madurai. He would further submit that as per Section 21(b) of the Hindu Marriage Act, every petition filed under the Act shall be tried as expeditiously as possible and the trial shall be concluded within a period of six months from the date of service of notice on the petition. The grievance of the petitioner is that though the H.M.O.P. has been filed in the year 2016, the respondent has been intentionally dragging on the matter one way or the other. The petitioner is ready to cooperate with the Court below. Hence, he has filed this revision petition seeking a direction for early disposal of the said petition.

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