DEVENDRA CHOUDHARY Vs. MANISHA CHOUDHARY

JUDGEMENT

(1.) The instant Civil Miscellaneous Appeal has been preferred by the appellant husband being aggrieved of the order dtd. 23/3/2022 passed by the learned Judge, Family Court No.1, Jodhpur in Civil Original Suit No.892/2021. The facts of the case are that the marriage of the appellant-husband and the respondent-wife was consummated on 18/4/2018 at Barmer as per Hindu rites and customs. Relations between the spouses became sour and they filed a joint application under Sec. 13-B of the Hindu Marriage Act before the Family Court for annulment of marriage. It was mentioned in the application that both the parties to the wedlock are living separately since 27/4/2018. During the pendency of the said application, the appellant and the respondent submitted an application for exemption of time period of six months, but the said application has been rejected by the trial court by the impugned order.