DHARAMVEER Vs. REKHA MAURYA @ REKHA RANI

JUDGEMENT

(1.) Petitioners have jointly filed this revision petition against the order dated 29.04.2019 passed by Additional Principal Judge, Family Court, Gurugram vide which statutory cooling period of six months was not dispensed with.

(2.) Parties were married on 28.01.2014 according to Hindu rites and ceremonies. One female child took birth out of this wedlock on 16.03.2016 and the daughter is in care and custody of wife i.e. petitioner No.2.

(3.) Due to matrimonial discord, the parties could not pull on matrimonial ties smoothly and as a result of that, both of them decided to take divorce by mutual consent.