A.MALLAN Vs. RANI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by the appellant / petitioner challenging the order dated June 27, 2016 passed in O.P.No.278 of 2008 by the III Additional Family Court, Chennai.

(2.) For the sake of convenience, the parties will be referred to as per their array in the Original Petition.

(3.) The case of the petitioner is that the marriage between the petitioner and the respondent was solemnized on February 6, 1974 as per Hindu rites and customs. From their lawful wedlock, they had three children: two daughters and one son. All of them are married. The daughters are settled in their respective matrimonial homes. Although their son - Rajan is married, he is not yet settled in life. He continued to live with the petitioner, causing serious rift between the petitioner and the respondent since 1995. The respondent, being an ardent supporter of Rajan, has been spoiling him with excessive pampering. Because of the respondent's blind support for Rajan, he did not focus on his studies.