KALYANA SOUNDARI Vs. VIJAYA BASKAR

JUDGEMENT

(1.) The revision petitioner is aggrieved by an order dtd. 18/7/2017 in I.A. No. 169 of 2015 in HMOP No. 198 of 2014 passed by the Family Court, Thiruvallur.

(2.) The revision petitioner is the wife. The 1st respondent is the husband and the 2nd, 3rd and 4th respondents are other family members of the husband.

(3.) Let me term the revision petitioner as the wife and the 1st respondent as the husband for the sake of convenience.