G. VENKATESWARAN Vs. PRABHAVATHY

JUDGEMENT

(1.) THIS Civil Revision Petition is directed against the order dated 20.02.2015 passed in I.A. No. 13 of 2015 in H.M.O.P. No. 101 of 2013 by the learned Principal Subordinate Judge, Tirupur.

(2.) THE petitioner has filed Original Petition in H.M.O.P. No. 101 of 2013 against the respondent under Section 13(1)(a) and 13 (iii) of the Hindu Marriage Act seeking dissolution of the marriage solemnized on 06.03.2006.

(3.) MR . A.K. Sridharan, learned counsel for the petitioner submitted that the respondent has refused that she was taking treatment for her mental illness and only to prove that still the respondent is suffering from mental illness, further examination of the petitioner is very much necessary. The learned counsel further submitted that if the further evidence is not adduced by the petitioner, it will cause great prejudice to him.