R INDIRA Vs. S SATHISH KUMAR

JUDGEMENT

(1.) THE civil revision petitioner/respondent/wife has projected this civil revision petition as against the order dated 05.06.2008 made in I.A.No.13 of 2008 in H.M.O.P.No.43 of 2007 on the file of the Sub Judge, Mannargudi, in allowing the interlocutory application filed by the respondent/husband and thereby directing the revision petitioner/wife to appear before the Director, Institute for Mental Health, Kilpauk, Chennai 600 010 for physical examination by a team of psychiatric specialists to be nominated by the Director, Institute for Mental Health, Kilpauk, Chennai and to give opinion and report in regard to the mental health condition of the wife/revision petitioner herein.

(2.) THE trial Court, while passing the order in I.A.13 of 2008 in H.M.O.P.No.43 of 2007, among other things has observed by referring the revision petitioner/wife to the Institute for Mental Health, Kilpauk, Chennai for the purpose of examination and for report, would be a final and conclusive one and had resultantly allowed the application without costs.

(3.) A perusal of the petition in H.M.O.P.No.43 of 2007 filed by the husband at para-13 shows that the revision petitioner/wife is on tablet CARBAMAZEPINE 200 mg (MAZETOL) and RISPERIDONE 2 mg (RUMA 2 mg) at night and during morning on CARBAMAZEPINE alone that after such medication the respondent will have slurring of speech at least for - an hour that thereafter the respondent would go to sleep and fully be lethargic and that due side effect of CARBAMAZEPINE the respondent has hearing disturbances in her ears. It is the case of the respondent/husband that the revision petitioner/wife always cry and laugh at loudly and simultaneously two, etc.