E. SURESH KUMAR Vs. LASKHMI RAJ SYNTHIYA

JUDGEMENT

(1.) The Civil Revision Petitions are filed to set aside the docket orders passed in I.A.Nos.4 and 5 of 2022 in H.M.O.P.No.144 of 2016 dtd. 10/9/2022.

(2.) The marriage between the petitioner / husband and the respondent / wife was solemnised on 20/1/2002 at Salem as per Hindu Rites and Customs. Two children were born from and out of the wedlock between the petitioner and the respondent. Due to misunderstanding, the petitioner and the respondent are living separately and the children are with the custody of the respondent / wife. The respondent / wife filed H.M.O.P.No.144 of 2016 for Dissolution of Marriage on several grounds. Pertinently, the Divorce case instituted by the respondent / wife is pending for the past about six (6) years.

(3.) The trial was in progress and the respondent / wife was present in the Court and ready to subject herself for the cross-examination of the petitioner / husband. While so, the petitioner / husband and his counsel, who were present on that day, had not cross-examined the respondent / P.W-1 and filed a petition thereafter to re-open and re-call the P.W-1 for the purpose of cross-examination.