SONIA Vs. MAHESH KUMAR SONI

JUDGEMENT

(1.) This revision petition has been preferred by the petitioner against the order dtd. 3/12/2018 passed by Additional Civil Judge (Senior Division), Anandpur Sahib, District Rupnagar, exercising the power under the Hindu Marriage Act, 1955, whereby application under Sec. 151 CPC to seek waiver of six months period under Sub Sec. 2 of Sec. 13-B of the Hindu Marriage Act was dismissed.

(2.) In pursuance of order of notice of motion dtd. 21/12/2018, Mr. Lovish Rattan, Advocate appears on behalf of the respondent and submits that respondent has no objection to the acceptance of the revision petition.

(3.) In view of controversy involved in the present case, I proceed to decide the case on merits.