RAM KUMAR Vs. NONE

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs :-

(2.) Learned counsel for the petitioners submits that the marriage of the petitioners was solemnised with Hindu rites and ritual on 24/11/2010 and a child has been born out of the said wedlock. Learned counsel further submits that the petitioners are living separately from each other for more than one year. Learned counsel also submits petitioners arrived at a joint settlement to part ways as the marriage has irretrievably broken down.

(3.) Learned counsel for the petitioners submits that Hon'ble Supreme Court in the case of Amardeep Singh v. Harveen Kaur, reported in (2017) 8 SCC 746; has waived off the cooling period for the second motion; relevant portion reads as under :-