M. SELVAKUMAR AND ORS. Vs. NIL

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the order passed in unnumbered I.A.No. of 2017 in unnumbered HMOP.No. of 2017 dated 30.11.2017 by the Family Court, Madurai.

(2.) Learned counsel for the petitioners would submit that the marriage between the petitioners had taken place on 06.09.2017 at K.G.S. Mahal, Sathiya Sai Nagar, Madurai-3, as per the Hindu rites and customs. At the time of marriage, the grandparents of the 2nd petitioner presented 20 sovereigns of gold jewels to her as stridhanam and the 1st petitioner spent Rs. 2,00,000/- towards marriage expenses.

(3.) It is further submitted that from the day of marriage, both the petitioners were not interested with each other and they lived as husband and wife only for five days without any cohabitation and 2nd petitioner had left the matrimonial home by taking all her jewels and belongings which were presented to her at the time of marriage and is living with her grandparents at Reserve Line Madurai. It is also agreed by the petitioners not to claim any maintenance from other party in future.