VIJAYALAKSHMI Vs. J. RAVI SHANKAR

JUDGEMENT

(1.) For the sake of convenience, the parties will be referred to by their names.

(2.) Ravi Shankar (complainant) is a practicing advocate. Vijalakahsmi (accused) is a physically challenged person, her leg being afflicted by polio. Sometime in 1995, they loved each other and got married without the knowledge of their parents and thereafter, their marriage become public. Even after 15 years of marriage, they were issue less. This caused thaw in their matrimonial relationship, resulting in they getting estranged.

(3.) Heard Mr.N.Sudharsan, learned counsel for Vijayalakshmi and Mr.V.Lakshmi Narayanan, learned counsel representing Mr.V.Raghavachari, learned counsel on record for Ravi Shankar.