G. YOGEETHA Vs. V. S. SHARVENDIRAN

JUDGEMENT

(1.) CRP No.4299 of 2022 is filed under Article 227 of the Constitution of India, seeking a time-bound disposal of OP No.113 of 2022 pending on the file of the V Additional Family Court at Chennai.

(2.) CRP No.4301 of 2022 is filed under Article 227 of the Constitution of India, seeking a time-bound disposal of OP No.107 of 2022 pending on the file of the V Additional Family Court at Chennai.

(3.) The marriage between the petitioner and the respondent was solemnisd on 9/2/2017 at Shiva Sakthi Alayam, No.35/5, Palani Andavar Kovil Street, Vadapalani, Chennai-600 026 as per Hindu Rites and Customs. The marriage was registered as S.No.145 of 2017 by the Sub Registrar of Marriages, Kodambakkam under the Tamil Nadu Registration of Marriages Act, 2009 on 9/2/2017. A female child was born from and out of the wedlock between the petitioner and the respondent and now aged about 3-1/2 years. The minor girl child is now under the custody of the petitioner-wife and due to misunderstanding, the petitioner and the respondent are living separately.