GAURAV SHARMA Vs. MANISHA SHARMA

JUDGEMENT

(1.) The parties herein are husband and wife.

(2.) Present civil misc. appeal has been preferred on behalf of the appellant-husband being aggrieved with the order dtd. 1/9/2023 passed by the Family Court No.1, Jodhpur Metropolitan in Civil Case No.873/2023, whereby a joint application filed by the parties for waiver of six months "cooling off" period as prescribed under Sec. 13-B(2) of the Hindu Marriage Act, 1955 has been dismissed.

(3.) Factual matrix giving rise to the present appeal is that the marriage between the parties was solemnized on 28/11/2019 as per Hindu customs and rituals. Couple has not been blessed with any child out of the said wedlock. Relationship between the parties got strained and they are living seperately since 3/9/2020. Though the elders and family members of the parties had taken several efforts for re-union, it ended in vain. Now, both have agreed for divorce by mutual consent. Therefore, they filed a petition for dissolution of marriage by mutual consent under Sec. 13(B) of Hindu Marriage Act, 1955 before the Family Court No.1, Jodhpur Metropolitan.