V KUMARAVEL Vs. K NARMADA

JUDGEMENT

(1.) CIVIL Revision Petitions are filed seeking for issuance of direction for earliest disposal of matrimonial proceedings pending on the file of I Additional Family Court, Chennai in O.P.No.249 of 2005 filed at the instance of the respondent/wife seeking judgment and decree for restitution of conjugal rights and H.M.O.P.No.3317 of 2006 (Originally filed in H.M.O.P.No.303 of 2004 before the Family Court, Madurai and subsequently transferred to the I Additional Family Court, Chennai and renumbered) is filed at the instance of revision petitioner/husband seeking judgment and decree for divorce.

(2.) CONSIDERING the request made on either side, this Court without going into the merits of the case, in the interest of justice and as a matter of prudent course directs the trial Court to dispose of the matrimonial proceedings and other pending incidental interlocutory applications within a period three months from the date of receipt of copy of this Order. The civil revisions petitions are ordered accordingly. Having regard to the facts and circumstances of the case, there will however, be no order as to costs.