EKTA VERMA Vs. AVTAR SINGH

JUDGEMENT

(1.) This Revision Petition is directed against the impugned order passed by the Ld. Additional Civil Judge (Senior Division), Phillaur in HMA No.109 of 2018 on 19th December, 2018.

(2.) Vide the impugned order, the Ld. Court below had dismissed the application filed on behalf of the present petitioner/wife for waiving off the statutory period of six months to finalize the joint petition of the parties under Section 13(B) of the Hindu Marriage Act, 1955 (for short, 'the Act'), which was otherwise pending for 4th March, 2019. The Ld. Court below however rejected the application with the following observations inter alia -

(3.) The parties are aggrieved that even the relevant judgment of the Hon'ble Supreme Court of India, which has been talked about only in passing at two points in the impugned order, was never discussed by the Ld. Trial Court.