M MEENAKSHI Vs. M SONAIMUTHU @ RAMESH

JUDGEMENT

(1.) In spite of the court notice having been served on the respondent, on 12.10.2009, and his name having been printed in the cause list, there is no appearance on behalf of the respondent.

(2.) It had been stated that the marriage between the petitioner and the respondent had been solemnised, on 16.9.1996. The petitioner has two children born out of the wedlock. The respondent, who is a drunkard, has been ill-treating the petitioner and her children. Therefore, the petitioner has filed a petition, in H.M.O.P.No.241 of 2009, on the file of the Family Court, Madurai, for divorce, on the ground of cruelty. The family Court, Madurai, has been adjourning the petition on a number of occasions stating that the petitioner should try to reconcile the dispute and that she should start living with him.

(3.) The petitioner has further stated that she has been living separately, for more than seven years and there is no possibility of a reunion. In such circumstances, the petitioner has filed the present civil revision petition praying that this Court may be pleased to direct the family Court, Madurai, to hear and dispose of the petition, in H.M.O.P.No.241 of 2009, on merits and in accordance with law, as expeditiously as possible.