V. UMARANI Vs. K. S. VAIDYANATHAN

JUDGEMENT

(1.) The Criminal Revision Case is directed against the order passed in M.C.No.33 of 2012, dated 18.06.2013 on the file of the learned Additional Chief Judicial Magistrate of Madurai.

(2.) It is not in dispute that the marriage between the revision petitioner and the respondent was solemnized on 09.07.1997, that due to their wed-lock, a male child by name Madhesh was born to them on 13.11.1998 and that subsequently, there arose misunderstanding between them and they are living separately.

(3.) It is also not in dispute that the respondent has filed a petition in H.M.O.P.No.169 of 2005 claiming divorce, that the revision petitioner has filed a petition in H.M.O.P. No.90 of 2007 claiming the relief of restitution of conjugal rights, that the Family Court has passed a common Judgment, dated 15.11.2011, dismissing the divorce petition filed by the husband and allowed the petition filed by the wife granting the relief of restitution of conjugal rights.