SUPINDER SINGH Vs. AMANDEEP KAUR

JUDGEMENT

(1.) Prayer in this appeal is for setting aside order dtd. 6/9/2022, passed by the learned Family Court, Faridkot, whereby petition under Sec. 13-B of the Hindu Marriage Act, 1955 (for short 'the Act') filed by the parties before us, seeking dissolution of the marriage, has been dismissed being premature. It is observed by the learned Family Court, Faridkot, that marriage of the parties was solemnized on 22/4/2022, but petition under Sec. 13-B of the Act, was filed on 31/8/2022. No ground to accept the petition prior to lapse of one year from the date of marriage was found in terms of Sec. 14 of the Act.

(2.) Brief facts of the matter are that marriage of the parties was admittedly solemnized on 22/4/2022. It is averred that certain differences cropped up between them. Despite strenuous efforts on their part as well as intervention of respectable and family members, their differences could not be resolved and it became impossible for them to live together. It is further averred that the parties were living separately since 2/5/2022 and it was now impossible for them to live together as husband and wife. They sought dissolution of their marriage by filing petition under Sec. 13-B of the Act. Application under Sec. 14 of the Act was also filed.

(3.) Learned Family Court, Faridkot, found no merit in the application under Sec. 14 of the Act and petition was accordingly dismissed being premature without prejudice to any petition which may be filed by the parties after expiry of the statutory period of one year.