B. MADHAN Vs. N.S. SHANTHAKUMARI

JUDGEMENT

(1.) The revision has been preferred challenging the order dated 15-4-2013 made in I.A. No. 1641 of 2012 in O.P. No. 1722 of 2012 on the file of the Principal Family Court, Chennai.

(2.) The petition in O.P. No. 1722 of 2012 has been filed under Ss. 12(1)(a) and 25 of Hindu Marriage Act, 1955, by Santha Kumari/respondent herein against the revision petitioner-B. Mathan, seeking an order that the marriage between the revision petitioner and the respondent held on 19-4-2012 at Sri Raghavendra Kalyana Mandapam, Singarachariar Street, Triplicane, Chennai-600 005, as null and void on account of non-consummation of the marriage on the ground of impotency and fraud being committed by the revision petitioner herein. The respondent herein has also further sought a direction against the revision petitioner to pay Rs. 50,00,000/- to the respondent towards permanent alimony.

(3.) In the application in I.A. No. 1641 of 2012, the respondent herein prayed before the Court below, to direct the revision petitioner to undergo medical examination by a competent Urologist and Psychiatrist to assess his status of potency by means of penile Intra Corporeal Pressure (PICP) Test and Duplex Doppler Penile Ultrasound (DDPU) or any other scientific tests to give a scientific opinion regarding potency of the revision petitioner to determing physical and mental potency in respect of consummation of marriage, pending disposal of the main O.P.