S RADHIKA Vs. V VIJAYAPRAKASH

JUDGEMENT

(1.) C.R.P. No. 1889 of 2011 has been filed by the Petitioner challenging the order of the III Additional Judge of the Family Court, Chennai made in I.A. No. 670 of 2011 in O.P. No. 2901 of 2008, dated 26.04.2011. The said application was filed by the Petitioner under Order 12 Rule 6 Code of Civil Procedure to pass a decree of annulment of the marriage based on certain admission made by the Respondent in the O.P filed by him. The admission, according to the Petitioner is about the non-consummation of the marriage.

(2.) C.R.P. No. 1890 of 2011 has been filed by the Petitioner against the order dated 18.05.2011 of the very same learned Judge in allowing the memo filed by the Respondent for withdrawal of the O.P filed by him viz., O.P. No. 2901 of 2008.

(3.) The short background of the matter is set out here under: