G. KALYANASUNDARAM Vs. K. CHANDRA

JUDGEMENT

(1.) The Civil Revision Petition is filed to dispose of the HMOP No.55 of 2021 pending on the file of the Sub Court, Kangeyam.

(2.) The marriage between the petitioner and the respondent was solemnised on 8/9/2017 as per Hindu Rites and Customs. Due to misunderstanding between the petitioner and the respondent, they are living separately. The petitioner-husband filed H.M.O.P.No.55 of 2011 for divorce and the said matter is now subjudiced before the Sub-Court, Kangeyam.

(3.) The learned counsel for the revision petitioner mainly contended that the pleadings between the parties have already been completed and therefore, the Sub Court, Kangeyam, ought to have disposed of the matter, as expeditiously as possible.