J.ARUN RAJ KUMAR Vs. JEYA VERONICA

JUDGEMENT

(1.) This Civil Revision Petition challenges the order passed by the learned Principal District and Sessions Judge of Kancheepuram District at Chengalpattu in Crl.A.No.29 of 2022 dtd. 28/11/2023 in imposing conditions while confirming the order of the learned Judicial Magistrate No.I, Tambaram in Crl.M.P.No.2801 of 2022 in DVC.No.28 of 2016 dtd. 23/8/2021.

(2.) The civil revision petitioner is the first appellant in Crl.A.No.29 of 2022. The respondents 2 and 3 were the other appellants before the learned Principal District and Sessions Judge of Kancheepuram District at Chengalpattu and they have not preferred any revision.

(3.) The petitioner married the first respondent as per the Christian rites and customs on 13/12/2009 at Madurai. From the wedlock, a female child was born on 5/1/2012. Due to disputes and differences, the parties have separated. The petitioner had initiated I.D.O.P.No.42 of 2013 before the Family Court at Madurai seeking restitution of conjugal rights. This was transferred to the Principal District Court, Chengalpattu and renumbered as I.D.O.P.No.124 of 2014. This petition was allowed on 17/2/2015. Since the parties did not reunite, the petitioner filed I.D.O.P.No.66 of 2015 on the file of the Family Court at Madurai. Similarly, the first respondent had initiated I.D.O.P.No.90 of 2015 on the file of the Principal District Court, Chengalpattu.