T P RAVICHANDRAN Vs. S PADMA

JUDGEMENT

(1.) THE accused, in C.C.No.164 of 2000 on the file of the Judicial Magistrate No.2, Salem, are the revision petitioners, having failed in their attempt, by filing a petition under Section 245(2) Cr.P.C., praying to discharge them from the case.

(2.) THE respondent herein, by name Smt.S.Padma, is the wife of Mr.T.P.Ravichandran, the first petitioner. It is reported, the other petitioners are the relatives of the first petitioner. It is an admitted position, that the marriage, between the first petitioner and the respondent, was solemnized on 18.8.1996. THEreafter, their marriage life was not so happy and the husband approached the Sub Court, Sankari, for divorce, on the grounds of cruelty and adultery, in H.M.O.P.No.29 of 1998. In that H.M.O.P., as reported by the learned counsel for the revision petitioners, the wife was served with the notice, but she failed to contest the case, as a result, on 24.9.1998, an ex-parte decree came to be passed, granting divorce i.e. dissolving the marriage between the first petitioner and the respondent.

(3.) HEARD Mr.P.Jagadeesan, the learned counsel for the revision petitioners and Mr.S.Palaniappan, the learned counsel for the respondent.