DIMPLE Vs. J JOHNSON EBENEZAR

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 4.12.2011 passed by the Principal Family Court, Chennai, in I.A.No.2720 of 2011 in O.P.No.2925 of 2007, this civil revision petition is filed.

(2.) COMPENDIOUSLY and concisely, the germane facts absolutely necessary for the disposal of these civil revision petition would run thus:

(3.) THE learned counsel would also submit that the husband placed reliance on the ground of cruelty in seeking divorce and not on the basis of the mental illness of his wife, but that fact was not taken note of by the Court. He would also submit that interim maintenance ordered by the Court was not paid for the past six months.