RAJKUMAR SUREEN Vs. SMT. MANJU TIRKI

JUDGEMENT

(1.) This revision filed under section 115 of the Code of Civil Procedure takes exception to the order dated 22.11.2017 whereby the Court below rejected the application preferred by the parties jointly under section 28 of the Special Marriage Act.

(2.) The admitted facts between the parties are that the marriage between them was solemnized on 10.02.2014. Since the matrimonial life of the parties was not smooth, the applicant preferred an application under section 27 of the Special Marriage Act, 1954 (hereinafter referred to as "the Act of 1954") on 12.04.2016.

(3.) During the course of hearing, learned counsel for the parties jointly submit that after receiving notices in aforesaid application preferred under Section 27 of the Act of 1954 by the applicant, the respondent appeared through their counsel. Various efforts were made by the counsel and the parties to settle their dispute amicably. Since all such efforts went in vain, the parties decided to prefer joint application seeking divorce by mutual consent under Section 28 of the Act of 1954. The said application was jointly filed on 22.09.2017.