CHANDRASEKAR SIVARAM Vs. JYOTSNA SIVAKUMAR

JUDGEMENT

(1.) The petitioner, who was the husband of the respondent, has filed the above Civil Revision Petition, challenging the fair and decreetal order, passed in I.A.No.2034 of 2015 in O.P.No.3580 of 2014 on the file of Principal Family Court, Chennai.

(2.) The respondent/wife filed an Original Petition in O.P.No.3580 of 2014 for divorce on the ground of cruelty. Since the petitioner failed to appear before the Family Court, an ex -parte order of divorce was granted to the respondent/wife on 12.09.2015. The petitioner filed an application in I.A.No.2033 of 2015 to set aside the ex -parte decree and filed another application in I.A.No.2034 of 2015 for permission to be represented through his Power of Attorney.

(3.) The Principal Family Court, by its Order dated 25.01.2016, directed the petitioner/husband to appear on 09.02.2016, which order has been challenged by the petitioner in the present Civil Revision Petition.