P.SINDUJA Vs. B.SARAVANAKUMAR

JUDGEMENT

(1.) I have heard Ms.P.Sinduja, party-in-person and Mr.S.Kumar for the respondent.

(2.) This civil revision petition arises against the order of the learned Additional District Judge, Fast Track Court, Vellore District in I.A.No.1 of 2022 in HMCMA.No.19 of 2022.

(3.) The civil revision petitioner is the wife and the respondent is the husband. The petitioner married the respondent on 12/12/2010 at Bargur, Vellore District as per the Hindu Rites and Customs. There are no issues from the wedlock. Due to disputes and differences, the parties separated.