PRITI MAHESHWARI Vs. SHEETAL PRASAD KHANDELWAL

JUDGEMENT

(1.) The present petition is filed under article 227 of the Constitution of India challenging the order dtd. 5/3/2024 (Annexure P/3) passed by the learned Additional Principal Judge, Family Court, Indore, District Indore (MP) in HMA No.180 of 2024, whereby, a joint application filed by the parties to waive off the cooling period for grant of divorce by mutual consent has been rejected.

(2.) The petitioner has filed a case under Sec. 13-B of the Hindu Marriage Act, 1955 for grant of divorce by mutual consent. According to the parties, their marriage was solemnized by Hindu rites and customs on 23/5/2002. They started living separately from 18/6/2022. After separation, the parties have also transacted and exchanged their respective goods before the presentation of this petition. As per contentions made in the petition, the entire differences between the parties have been settled and no further dispute remains between the parties.

(3.) Learned counsel for the respondent does not dispute that the aforesaid facts and submits that both the petitioner and the respondent are living separately from 18/6/2022 and there is no possibility of reconciliation between the parties.