MEENAKSHI SUNDARAM Vs. H RADHA

JUDGEMENT

(1.) "Justice delayed is justice denied" - This is a tragedy, felt stronger and deeper, when justice is delayed in cases of Matrimonial disputes, leaving the parties to the litigation in constant emotional disturbance, relentless worries, paving the way for multiplicity of proceedings in the interregnum. This is the silent cry of the husband, who is allegedly deprived of the conjugal relationship right from the date of marriage.

(2.) This Civil Revision Petition has been filed by the husband, seeking a direction to the III Additional Family Court at Chennai to dispose of the O.P. No. 622 of 2003 within a time frame to be fixed by this Court.

(3.) The Husband / Revision Petitioner herein originally filed a petition under Section 12 (1) (c) of The Hindu Marriage Act, 1955, in O.P. No. 622 of 2003, seeking a declaration that the marriage between the petitioner and the respondent was a nullity. The main allegation in the petition was that the wife was disinclined to live with the husband and that she refused to consummate the marriage. Later on, with an allegation that despite efforts being taken by the husband to correct her deviant behavior, through medical assistance, there was no cooperation on the side of the wife and that the refusal to render conjugal company also continued, which amounted to mental cruelty, the petition was amended and the husband sought for divorce on the ground of cruelty.