K G MUTHUVENKATESWARAN Vs. DHIVYA

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner as well as the learned counsel appearing for the respondent.

(2.) THIS Civil Revision Petition has been preferred under Article 227 of the Constitution of India challenging the order dated 09.12.2010 made in I.A. No.58 of 2009 in H.M.O.P. No.45 of 2008 on the file of the Subordinate Judge, Dharapuram.

(3.) PER contra, the learned counsel appearing for the respondent submitted that the petitioner has not stated anything about the name and other details of the alleged second marriage with another lady. Hence, the said defence cannot be accepted as true. According to the learned counsel appearing for the respondent, the impugned order was passed by the court below by exercising its judicial discretion, whereby the delay has been condoned by the court below.