GADDAM NAVYA Vs. ALL CONCERNED

JUDGEMENT

(1.) This Civil Revision Petition is filed by the petitioners aggrieved by the order dtd. 18/7/2024 passed in I.A. No.873 of 2024 in HMOP No.89 of 2024 by the Principal Senior Civil Judge, Sanga Reddy.

(2.) Heard the learned counsel for the petitioners.

(3.) Learned counsel for the petitioners submitted that both the petitioners filed a petition under Sec. 13B of the Hindu Marriage Act, 1955 (for short 'HM Act') for dissolution of their marriage by mutual consent and filed I.A. No.873 of 2024 under Sec. 13B (2) of the HM Act to waive off the cooling period of six months. But, the said application was dismissed by the trial court observing that no urgency was made out, six months mandatory period as prescribed under Sec. 13B (2) of the HM Act was not yet completed and no cogent reasons were brought on record. Aggrieved by the same, the petitioners preferred this revision petition.