JELAKARA CHANDRA SEKHAR Vs. NIL

JUDGEMENT

(1.) The present Revision Petition has been preferred against the Order dtd. 10/2/2022 passed in I.A.No.20 of 2022 in un-numbered H.M.O.P.No._____ of 2022 on the file of the Court of the Senior Civil Judge, Rajampet, YSR Kadapa District.

(2.) Heard the learned counsel for the petitioners Mr.G.Ramesh Babu.

(3.) The petitioners herein jointly filed the above said Original Petition under Sec. 13-B of the Hindu Marriage Act, 1955 (hereinafter referred to as the "Act") along with I.A.No.20 of 2022 under Sec. 14(1) of the Act to waive the one year period for filing the petition under Sec. 13-B of the Act.