A. RAMAKRISHNAN Vs. VIJAYALAKSHMI AND ORS.

JUDGEMENT

(1.) Contempt petition, is filed alleging disobedience of the order, dated 12.6.12 made in I.A.No.34 of 2012 in O.S.No.5 of 2012 on the file of Principal District Court, Srivilliputhur.

(2.) Case of the petitioner is that he married Vijayalakshmi, the 1st respondent, on 11.06.1992, as per the Hindu rites and customs. Out of the wedlock, he has two children namely, Arulmurugan and Lakshmi Abirami. They were born on 27.01.1994 and 08.07.1995, respectively.

(3.) The petitioner owns several properties, through his father. There is a registered partition, dated 27.06.2001, between himself and other brothers. He was allotted five items of properties.