PANKAJ CHAUBEY Vs. SHRUTI CHAUBEY

JUDGEMENT

(1.) Heard Sri Shailesh Kumar Shukla, learned counsel for the appellant and Sri Abhinav Tripathi, learned counsel for the respondent.

(2.) Present appeal is directed against the order dtd. 4/11/2023 passed by the learned Additional Principal Judge, Family Court No. 1, Varanasi in Case No. 1826 of 2023 (Shruti Chaubey Vs. Pankaj Chaubey). By that order, the learned court below has rejected the application filed by the parties, seeking waiver of cooling period of six months and to proceed with the second motion on the joint petition filed by them, seeking dissolution of their marriage under Sec. 13-B of the Hindu Marriage Act, 1955 (hereinafter referred to as the 'Act').

(3.) Having heard learned counsel for the parties and having perused the record, it is undisputed, the parties solemnized their marriage on 21/11/2007. They disclose to have parted company in 2013. They further disclose to be living separately since then, without cohabitation. There is no issue born to them.