K. DILIPKUMAR Vs. N. SATHYA

JUDGEMENT

(1.) The present Civil Revision Petition has been filed, seeking direction to the IV Additional Family Court, Chennai to dispose the O.P.No.2821 of 2016 within a time stipulated by this Hon'ble Court.

(2.) The marriage between the revision petitioner and the respondent was solemnized on 29/1/2015 as per the Christian Rites and Customs. Due to misunderstanding between the revision petitioner and the respondent, they are living separately. The petitioner-husband filed I.D.O.P.No.2821 of 2016 for dissolution of marriage and the said matter is now subjudiced before the IV Additional Family Court, Chennai.

(3.) The learned counsel for the revision petitioner mainly contended that the O.P.No.2821 of 2016 was adjourned on several times and not yet disposed of. The IV Additional Family Court, Chennai is going on adjourning the cases and the petitioner having no other remedy, approached this Court by filing the present Civil Revision Petition. It is specifically contended that the cross examination of P.W.1 ought to have considered in the year 2018, but the cross examination of P.W.1 was done only on 25/7/2022, since unnecessary adjournments were granted by the Court concerned.