JAYALAKSHMI Vs. SRIDHAR

JUDGEMENT

(1.) C .R.P. No.926 of 2015 arises against the fair and decretal order dated 13.1.2015 on in I.A. No.129 of 2014 in H.M.O.P. No/115 of 2011 on the file of Subordinate Court, Ponneri.

(2.) THE petitioner is the wife of the respondent. The respondent/husband filed a petition in H.M.O.P. No.115 of 2011 for divorce on the ground of cruelty.

(3.) SIMILARLY , in C.R.P(PD)No.485 of 2014, this Court, by Order dated 18.3.2014, directed the trial court to dispose of the petition within two months. Inspite of the two directions given by this court, the learned Subordinate Judge, Ponneri has not disposed of the petition so far.