S. ANUPAMA Vs. S. PRAVEEN KUMAR

JUDGEMENT

(1.) This Civil Revision Petition has been filed challenging the order dtd. 18/5/2022 passed in I.A.No.4 of 2022 in H.M.O.P.No.1279 of 2020 by the learned Principal Judge, Principal Family Court, Coimbatore.

(2.) Heard the learned counsel for the petitioner and the learned Senior Counsel appearing for the respondent and also perused the materials available on record.

(3.) The revision petitioner is the wife, against whom the respondent/husband has filed H.M.O.P.No.1541 of 2019 seeking for restitution of conjugal rights and the same was withdrawn by the respondent. Subsequently, the respondent filed H.M.O.P.No.1279 of 2020 for dissolution of marriage. During the pendency of the proceedings, the revision petitioner/wife has filed an interlocutory application in I.A.No.4 of 2022 seeking a prayer to dismiss the petition in H.M.O.P.No.1279 of 2022 as not maintainable. The said petition was dismissed. Aggrieved over the same, the revision petitioner/wife has preferred the present revision petition.