PRITAM VIJAYKUMAR DARGAD Vs. SUJATA PRITAM DARGAD

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith. Heard fnally with the consent of parties.

(3.) Solitary, question that emanates for consideration in this Petition is; Whether the minimum period of six months stipulated under Section 13-B(2) of the Hindu Marriage Act, 1955 (the Act) for a motion for passing decree of divorce on the basis of mutual consent is mandatory or can be relaxed in any exceptional situations ?