M SAILAJA Vs. M SAILAJA

JUDGEMENT

(1.) The Petitioners are the wife and husband. They filed O.P. No.154 of 1994 in the City Civil Court, Hyderabad, on 22-11-1994 to pass a decree dissolving the marriage on the basis of mutual consent with the allegation that they have been living separately for a period of more than two years and that there is no possibility of their reunion.

(2.) In view of the time limit set out in sub-section (2) of Section 13-B of the Hindu Marriage Act, 1955, hereinafter referred to as "the Act", the learned III-Addl. Judge, City Civil Court, Hyderabad, fixed the date of appearance of the parties to 5-6-1995, i.e., after the expiry of six months. An application was filed to dispense with the observance of statutory period of six months for disposing of the original petition. As the said application was rejected by the learned III-Addl. Judge, City Civil Court, Hyderabad, the present revision petition is filed.

(3.) Sub-section (2) of Section 13-B of the Act reads as follows: