T R MANIKANDAN Vs. INDIRA @ SAIDEVI

JUDGEMENT

(1.) Heard the learned counsel appearing for the revision petitioner and the learned counsel for the respondent.

(2.) The revision petitioner has come forward with the present Civil Revision Petition challenging the impugned order dated 19.03.2012 made in I.A.No.71 of 2011 in H.M.O.P.No.176 of 2005, wherein the application filed under Order 6 Rule 17 CPC came to be dismissed.

(3.) The learned counsel appearing for the revision petitioner would submit that the petitioner/husband has filed H.M.O.P.No.176 of 2005 for divorce on the ground of cruelty. During the pendency of the said proceedings, the respondent/wife preferred a complaint against the petitioner before the police station and a case was registered against him under Sections 498-A r/w 34, 307, 307 r/w 109 IPC and Sections 3 and 4 of the Dowry Prohibition Act. After investigation, Chargesheet was also filed in S.C.No.129 of 2006. Hence, the petitioner/husband filed an application in I.A.No.71 of 2011 in H.M.O.P.No.176 of 2005, under Order 6 Rule 17 CPC to incorporate the said facts in the main application. However, the Trial Court after hearing both sides had dismissed the said application and as against the same, the present Civil Revision Petition has been preferred.