PETER SUKUMAR PRAKASH Vs. ANNA SHOBNA PRAMILA

JUDGEMENT

(1.) On representation from the learned counsel for the petitioner/husband, the above Civil Revision Petition is listed today under the caption "for being mentioned".

(2.) It is submitted by the learned counsel for the petitioner/husband that pursuant to the order dated 28.09.2015 made in MP.No.2 of 2015 in CRP (NPD) No.3815/2015, the demand draft for a sum of Rs.25,000/- was revalidated. However, the office of the learned Principal Judge, Family Court, Chennai refused to accept the same on the ground that only the petitioner / husband can deposit the amount. Therefore, the learned counsel seeks a direction to the office of the learned Principal Judge, Family Court, Chennai to accept the revalidated demand draft for Rs.25,000/-, when the same is deposited by the learned counsel for the petitioner/ husband. The learned counsel also states that the petitioner / husband is willing to deposit the demand draft even tomorrow i.e., on 28.10.2015.

(3.) In view of the aforesaid submission, the order dated 28.09.2015 made in MP.No.2/2015 in CRP (NPD) No.3815/2015 is modified as follows: