A SREEDEVI Vs. VICHARAPU RAMAKRISHNA GOWD

JUDGEMENT

(1.) THE respondent in HMOP No. 706 of 2004 on the file of Principal judge, Family Court, Chennai has filed this revision under Article 227 of The constitution of India. The HMOP No. 706 of 2004 was filed under Section 9 of the Hindu Marriage Act by the respondent herein for restitution of conjugal rights and for other reliefs.

(2.) THE case of the respondent herein is that he married the revision petitioner on 15-03-1992 according to Hindu rites and customs in the presence of relatives and elders and the marriage function was held at the residence of the revision petitioner herein at Madras; that after the marriage, they lived together at Madras for three days; that on 18-03-1992, the respondent went to Addankivaripalam to attend his personal work, later, he came back to Madras on 19-03-1992; that the petitioner herein refused to live with him wi thout any reasons; that subsequently, both of them went to addankivaripalam and after two days the revision petitioner came back to madras; that the respondent waited for the petitioner, but she did not turn up, hence, he issued a notice on 08-08-1992 and the same was also received, but no reply was sent by her; that the respondent has filed similar Petitions under Section 9 of the Hindu Marriage Act, which was dismissed as withdrawn on 22-12-1994 as the dispute was settled mutually; that the petitioner and the respondent lived together as wife and husband continuously from 22-12-1994 to 17-01-2003; that on 18-01-2003, the respondent came to his native place where he met with an accident and stayed back and despite his notice dated 12-12-2003, she has not joined him, hence, he filed the present HMOP.

(3.) THE trial court issued notice to the revision petitioner herein and she filed this revision petition praying to reject the above said hmop.