DANDAMUDI PHANI KRISHNA Vs. BOYAPATI LAKSHMI APARNA

JUDGEMENT

(1.) The present Civil Revision Petition has been filed by the petitioner under Article 227 of the Constitution of India assailing the order dtd. 9/12/2023 passed by the Court of the Judge, Principal Family Court-cum-XIII Addl. Metropolitan Sessions Judge, Hyderabad (for short, 'the Court below') in I.A.No.871 of 2023 in OPSR.No.10248 of 2022.

(2.) Heard Mr. K.Sunil Chowdary, learned counsel for the petitioner.

(3.) The petitioners have filed a petition under Sec. 13-B of Hindu Marriage Act, 1955 (hereinafter will be referred as 'H.M. Act') seeking divorce on mutual consent along with a petition under Sec. 14(1) of H.M. Act with a prayer to waive the one year period for filing the divorce petition.