ARCHANA Vs. MOHANKUMAR

JUDGEMENT

(1.) C.R.P.(PD). No. 2748 of 2012 is filed challenging the order dated 22.5.2012 in I.A. No. 2013 of 2011 in O.P. No. 1626 of 2009 on the file of the Second Addl. Family Court, Chennai, in directing the petitioner herein to stay along with the children in Vietnam. C.R.P.(PD). No. 1786 of 2012 is filed for speedy disposal of O.P. No. 39 of 2010 pending on the file of the Second Addl. Family Court, Chennai.

(2.) The petitioner in both the CRPs. is the wife and the respondent is the husband. The petitioner-wife filed O.P. No. 39 of 2010 before the Second Additional Family Court, Chennai, seeking for divorce against the respondent-husband. The respondent-husband filed O.P. No. 1626 of 2009 before the same Court, seeking for restitution of conjugal rights.

(3.) Pending disposal of the abovesaid O.P. filed for restitution of conjugal rights, the respondent-husband filed I.A. No. 2013 of 2011 seeking for a direction to the petitioner-wife to stay along with children in Vietnam in order to save the future of the children and family.