S.KASTHURI Vs. G.NITIN KRISHNA

JUDGEMENT

(1.) Heard both sides.

(2.) The revision petitioner herein filed H.M.O.P.No.851 of 2023 on the file of the Family Court, Madurai. The petitioner's marriage with the respondent was solemnized on 5/7/2018 as per Hindu rites and customs. A female child, namely, Tanya was born through the wedlock. The relationship between them came under strain. The petitioner has sought dissolution of marriage on the ground of cruelty. The petition has been filed under Sec. 13(1)(1a) of the Hindu Marriage Act, 1955.

(3.) The grievance of the petitioner is that the matrimonial proceeding instituted by her is not being dealt with expeditiously. The petition was filed on 3/7/2023. The parties appeared before the Court on 4/11/2023 and were referred to the counsellor. The matter was posted for second counselling on 17/11/2023. At the request of the respondent, the third counselling was fixed on 5/4/2024. Such a long adjournment, according to the petitioner was not warranted. This has furnished the cause of action for filing this revision petition seeking speedy disposal.