SENTHILKUMAR Vs. RANJANA DEVI

JUDGEMENT

(1.) Actually the Civil Revision Petition is filed by the petitioner against his wife and daughter.

(2.) As usual, the revision petitioner and the respondent were happy couples at the start of their married life. A female child born to them brought them happiness. Thereafter, by quirk of events, the love between them now long last. It is being evidenced by the petitioner seeking permanent separation from his wife, in other words divorce.

(3.) Pending the H.M.O.P., she filed pendente-liti petition under Section 24 of the Hindu Marriage Act.