M ELAMARAN Vs. J ABIRAMASUNDARI

JUDGEMENT

(1.) This petition has been filed by the Petitioner to dispose of the divorce case filed by the Petitioner in H.M.O.P. No. 61 of 2010 on the file of the III Additional Subordinate Judge, Madurai within the time limit as fixed by this Court.

(2.) The Brief facts of the case are as follows:

(3.) The learned Counsel for the Petitioner argued that both the Petitioner and his wife possess a law degree. The Respondent/wife alone is practising at Madurai before this Court, Madurai and District Court, Madurai. The Petitioner is unable to continue his practice due to his bad health.