(1.) The Civil Revision Petition is filed for speedy disposal of the O.P.No.1423 of 2016.
(2.) The marriage between the petitioner and the respondent was solemnised on 4/12/1994 as per Hindu Rites and Customs. Due to misunderstanding, the petitioner and the respondent are living separately. The petitioner filed H.M.O.P.No.1423 of 2016 for Divorce on the file of the I Additional Family Court at Chennai.
(3.) The grievance of the revision petitioner is that the respondent is trying to prolong the case for adverse benefit. Hence, the H.M.O.P filed by the petitioner is kept pending and the respondent / wife seeking longer adjournment after adjournment to prolong and protract the matter. Thus, the petitioner is constrained to move the present Civil Revision Petition.