BHUPINDER SINGH Vs. AMANDEEP KAUR

JUDGEMENT

(1.) This is a joint petition filed by both husband and wife under Article 227 of Constitution of India seeking to set aside an order dtd. 8/9/2021 (Annexure P-6), passed by Learned Principal Judge, Family Court, Kharar whereby, application for waiver of statutory period of 06 months filed in apetition under Sec. 13-B of the Hindu Marriage Act, 1955 has been dismissed. Reliance is placed on the guidelines laid down by Supreme Court in case titled as "Amardeep Singh v. Harveen Kaur, 2017 (8) SCC 746".

(2.) Succinctly, brief facts of the case first. Marriage of the parties herein was solemnized on 18/3/2019 at village Singa Devi, Tehsil Kharar, District Mohali according to Sikh Rites. The parties cohabited as husband and wife.However, due to temperamental differences, they started living separately since 18/5/2019.

(3.) Having failed to reconciliate, despite efforts, the parties filed a joint petition for dissolution of their marriage by way of mutual consent, under Sec. 13-B of HMA before the Family Court. All the disputes pertaining to their matrimonial life have already been amicably settled between the parties. At the time of first motion hearing of the case on 4/8/2021, their statements were also recorded and the case was adjourned for second motion hearing.