SELVI VIJAYALAKSHMI Vs. A. SANKARAN

JUDGEMENT

(1.) This revision is by the second respondent in I.A. No.32 of 2008 in H.M.O.P. No.2 of 2008 on the file of the learned Subordinate Judge, Arni, Tiruvannamalai District.

(2.) 1st respondent married the 2nd respondent on 9.1981 according to Hindu rites and customs. 1st respondent (husband) was an S.I. of Police. On 13.4.86, a daughter (revision petitioner) was born. She is the revision petitioner.

(3.) In 2008, 1st respondent was 53 years old, while 2nd respondent, was 43 years old. Revision Petitioner was 22 years old. She was to be married. Difference of opinion arose between the respondents (spouses). 1st respondent/husband alleged that the 2nd respondent/wife had crossed the fence. 2nd respondent filed counter denouncing his allegation.