T S RAMANUJAN Vs. PRIYA

JUDGEMENT

(1.) THIS civil revision petition is directed against the order dated 02.04.2008 made in I.A.No.703 of 2007 in H.M.O.P.SR.No.10363 of 2007 on the file of Subordinate Court, Chengalpet.

(2.) THE original proceedings in H.M.O.P.SR.No.10363 of 2007 has been preferred by the petitioner before the trial Court against the respondent praying for a decree to dissolve the marriage between the petitioner and the respondent and for other reliefs. In the said proceedings the petitioner also filed an application in I.A.No.703 of 2007, to dispense with the statutory period of one year for filing the petition to dissolve the marriage held on 14.05.2007. THE said application was resisted by the respondent by filing counter affidavit and ultimately, the learned trial Judge was pleased to dismiss the application as per order dated 02.04.2008. It is the said order, which is impugned in the present revision.

(3.) CONSIDERING the fact that the marriage was solemnized on 14.05.2007 and the statutory period of one year has expired by now, I am of the view that interest of justice would be subserved by directing the learned trial Judge to number the HMOP.SR.No.10363 of 2007, if the same is otherwise in order and proceed with the same on merits and in accordance with law.