SUDHIR MISHRA Vs. JOYTI MISHRA

JUDGEMENT

(1.) Heard Sri Yogesh Singh, learned counsel for the appellant and Sri Indrakesh Kumar Sharma, learned counsel appearing for the sole respondent.

(2.) Present appeal has been filed challenging the order dtd. 9/1/2024 passed by the Additional Principal Judge, Family Court, Varanasi in Divorce Petition No. 2087 of 2023 (Sudhir Mishra vs. Jyoti Mishra).

(3.) By the impugned order the application paper no. 11(Ga) filed by the appellant for early disposal of the divorce petition by waiving off the cooling period was rejected by the court below on the ground that no mediation has taken place between the parties. The application was filed to the effect that the divorce petition filed on consent basis under Sec. 13-B of the Hindu Marriage Act be decided before the next date fixed i.e. 6/7/2024. The application was primarily rejected on the ground that no mediation has taken between the parties.