(1.) The aforesaid Civil Miscellaneous Appeal as well as Criminal Revision Case were heard by us through Video-conferencing.
(2.) C.M.A.No.620 of 2018 has been filed by the appellant/husband, against the order dated 30.11.2017 passed by the learned III Additional Judge, Family Court, Chennai, dismissing the O.P.No.4382 of 2012 filed by him under Section 10(1)(x) of the Divorce Act (as amended) to dissolve the marriage solemnised between him and the respondent herein on 06.02.2012.
(3.) The respondent/wife in C.M.A.No.620 of 2018 had earlier filed C.C.No.298 of 2013 on the file of Metropolitan Magistrate No.II, Egmore, Chennai, under Section 12(1) of The Protection of Women from Domestic Violence Act, 2005, as against the appellant and his parents. In the said C.C.No.298 of 2013, by order dated 29.11.2013, the appellant-husband was directed to pay a sum of Rs.30,000/- to the respondent-wife, as maintenance under Section 20 of the Protection of Women from Domestic Violence Act, 2005, from the date of filing of complaint, on or before 10th of every English calendar month. Aggrieved by the said order dated 29.11.2013, the husband had filed Crl.A. No. 16 of 2014 on the file of the V Additional Sessions Court, Chennai, which was allowed by judgment dated 21.06.2018, setting aside the said order dated 29.11.2013. Hence, the respondent-wife had filed before this Court.