D N NIRANJAN KARRI Vs. N RAJEE

JUDGEMENT

(1.) This revision has been preferred under Article 227 of The Constitution of India against the order of the learned 2nd Additional Judge, Family Court, Chennai, dated 9.5.2001 passed in I.A. No.506 of 1997 in O.P. No.632 of 1996.

(2.) Heard Mr. T.R. Rajagopalan, learned senior counsel for Mr. R. Srinivasan, appearing for the petitioner and Ms. Sheela Jayaprakash, learned counsel appearing for the respondent. With the consent of counsel for either side, the revision itself is taken up for final disposal.

(3.) The revision petitioner is the husband and the respondent is his wife. The petitioner and the respondent-got married on 2.5.85 at Madras. During the said marital life, they have begotten two daughters, namely, Minor Niraja and Minor Sahana respectively aged 9 and 7 years,