DEEPAK SHARMA Vs. VINEETA SHARMA NEE DUBEY

JUDGEMENT

(1.) THIS revisional application under Article 227 of the Constitution of India is directed against an order being No. 4 dated 17th September, 2007 passed by the learned District Judge at Alipore in Mat. Suit No. 1420 of 2007, whereby an application filed jointly by the parties under Section 151 of the Code of Civil procedure for relaxing the six months restricted period as prescribed under section 28 (2) of the Special Marriage Act for moving the motion by the parties for the second time and thereby inviting the Court to pass a decree for divorce on mutual consent before expiry of six months restricted period, was rejected by the learned Trial Judge.

(2.) THE propriety of such an order is under challenge in this revisional application at the instance of the petitioner No. 1 (husband ).

(3.) LET me give the short-background of this case under which such an application was filed jointly by the parties before the learned Trial Judge.