GAYATHIRI Vs. THIRUMARAN

JUDGEMENT

(1.) The respondent/wife in O.P.No. 3180 of 2011, on the file of the II Additional Judge, Family Court, Chennai, is the civil revision petitioner before this Court, challenging the order in I.A.No. 2813 of 2011 in O.P.No.3180 of 2011, dated 06.08.2012, on the file of the II Additional Judge, Family Court, Chennai.

(2.) The respondent/petitioner/husband, who has filed the divorce petition in O.P.No.3180 of 2011 before the learned II Additional Judge, Family Court, Chennai against this petitioner/wife, seeking divorce on the ground under Sec. 13(1)(ia) and 26 of Hindu Marriage Act.

(3.) The case of the respondent/husband is that the marriage of the respondent and this petitioner was solemnized on 27.08.2007 as per Hindu rites and community customs at Yadhava Kalyana Mandapam. After their marriage, the respondent has settled their family and lived together as husband and wife at No.28/6, Sangeetha Flats, Gujji Second Street, VOC Nagar, Anna Nagar East, Chennai- 102.