D VIDYA Vs. R SARAVANAKUMAR

JUDGEMENT

(1.) The relief sought for in this revision petition is to set aside the fair and decretal order dated 13.04.2017, made in I.A.No.2 of 2016 in H.M.O.P.No.95 of 2015 on the file of the learned Subordinate Judge, Harur.

(2.) The respondent /husband filed a divorce petition in H.M.O.P.No.95 of 2015 against the revision petitioner/ wife before the learned Subordinate Judge, Harur. During pendency of the H.M.O.P, the respondent/husband filed an Interlocutory application under Order VI Rule 17 of C.P.C.,in I.A.No.2 of 2016 in HMOP NO.95 of 2015 to amend the divorce petition and to incorporate the grounds of divorce under Section 12 (1)(a)(b)(c) of Hindu Marriage Act, 1955. The Sub Court, Harur by an order dated 13.04.2017, allowed the petitions filed by the respondent/husband.

(3.) Against which the revision petitioner/wife has filed the present Civil Revision petition.