SARIKA Vs. SURENDRA

JUDGEMENT

(1.) This writ petition has been filed against the order dated 14.1.2014 whereby the application jointly filed by the parties under Section 13B of the Hindu Marriage Act for mutual divorce has been rejected on the ground that it was premature.

(2.) Heard learned counsel for the petitioner and perused provisions of the Hindu Marriage Act.

(3.) Sections 13B and 14 of the Hindu Marriage Act (in short "Act") which are relevant for the purpose of deciding the present petition are quoted hereinbelow;