CHITRA Vs. PUGAZHENTHI ALIAS SASIKUMAR

JUDGEMENT

(1.) THIS civil revision petition has been filed as against the order and decretal order dated 1.7.2009 passed in I.A.No.2283 of 2008 in O.P.No.397 of 2008 on the file of the First Additional Principal Family Court, Chennai.

(2.) THE brief facts which are necessary to decide the issue involved in the revision petition are as follows:

(3.) AT this juncture, it was brought to the notice of this Court that the revision petitioner has filed another application under Section 24 of the Hindu Marriage Act in I.A.No.3555 of 2010 in O.P.No.52 of 2010 filed by her for restitution of conjugal rights. But, the learned counsel for the revision petitioner has filed an affidavit before this Court today i.e. on 21.6.2011, stating that she has undertaken to withdraw the I.A.No.3555 of 2010 filed under Section 24 of the Hindu Marriage Act, 1955 and the same is recorded.