SAVANAM GIRIDHAR REDDY Vs. SAVANAM PAVANI

JUDGEMENT

(1.) The petitioner and the respondent are husband and wife, who are married according to Hindu Rites and Customs under the Hindu Marriage Act on 31/5/2021. The marriage is said to have run into trouble and the disputes between the petitioner and the respondent are said to have been settled on 13/7/2021. Thereafter, the petitioner and the respondent have approached the Family Court, Guntur by way of F.C.O.P, for grant of divorce, by way of mutual consent. As the mandatory period of one year before presentation of the application for divorce, under Sec. 14 of the Hindu Marriage Act, had not been completed, the petitioner moved I.A.No.636 of 2021 under the proviso to Sec. 14(1) of the Hindu Marriage Act, (hereinafter referred to as 'the Act') on the ground of exceptional hardship to the petitioner. The said ground of exceptional hardship is said to be that all disputes including a criminal complaint filed against the petitioner have been settled and the petitioner and the respondent need to get on with life.

(2.) This application was dismissed by the trial Court on 3/11/2021. Aggrieved by the same, the petitioner has approached this Court, by way of the present Civil Revision Petition.

(3.) Heard Sri Kesana Rama Kotewara Rao, learned counsel for the petitioner.