SANGEETA SINGH Vs. PARDEEP

JUDGEMENT

(1.) The petitioners in this revision sought dissolution of their marriage by way of a decree of divorce under Section 13-B of the Hindu Marriage Act, 1955 (for short 'the Act of 1955'), on the ground of mutual consent. This divorce petition was filed in June, 2020. They filed an application therein to waive the statutory waiting period of six months prescribed under Section 13-B(2) of the Act of 1955. By the order dated 06.08.2020 (Annexure P-8), the learned Additional District Judge, SAS Nagar, Mohali, dismissed the said application. Aggrieved thereby, the couple filed this revision.

(2.) It appears that the next date fixed for hearing of the case before the learned Additional District Judge is 05.01.2021.

(3.) The petitioners got married in November, 2010 but they have been living separately since January, 2018. According to them, there is no possibility of re-conciliation and they are firm in their resolve to get divorced.