R SRIDHAR Vs. R SUKANYA

JUDGEMENT

(1.) C.M.RNo.15875 of 2004 has been filed to stay all further proceedings in O.P.No.569 of 2004 on the file of the Principal Family Court at Chennai pending disposal of the main civil revision petition.

(2.) V.C.M.P.No.16153 of 2004 has been filed to vacate the interim stay granted by this Court on 29.9.2004 in C.M.P.No.15875 of 2004.

(3.) THE learned senior counsel for the petitioner contends that the petitioner is an Actress by profession and publishing the Court proceedings held in the Court damages her reputation, causing irreparable injury. THE learned senior counsel Mr.K.Chandru relies on the prohibition clause enshrined in Sec.22 of the Hindu Marriage Act, 1955. Sec.22 of the said Act reads as follows: