DEEPA THIAGARAJAN Vs. KANNAN S. THARMALINGAM

JUDGEMENT

(1.) These revision petitions have been filed by the petitioner as against the fair and decreetal order passed in I.A. No. 2447 of 2018 in O.S. No. 96 of 2014 and I.A. No. 2448 of 2017 made in O.P. No. 4060 of 2016 dated 13.12.2017 on the file of the IV Additional Family Court Judge, Chennai, wherein the permission to appear through Video Conferencing by the respondent's wife was dismissed by the Trial Court.

(2.) The main contention of the petitioner is that the respondent filed a petition for divorce and the matter is pending consideration. of course, the respondent filed an application before the USA Court and that she got a decree. These petitions have been filed only to permit the petitioner/wife to appear through Video Conferencing.

(3.) The learned counsel appearing for the petitioner would submit that the trial court is insisting the presence of the petitioner/wife during trial, hence it necessitated the petitioner to file these applications, seeking her appearance through Video Conference before the IV Additional Family Court, Chennai, for trial.