A. VIJAYA PARTHIBAN Vs. R. PRIYAWANDANI

JUDGEMENT

(1.) The civil revision petition has been filed against the order dated 12.01.2018 passed in I.A.S.R. No. 13887 of 2007 in H.M.O.P.S.R. No. 13888 of 2017 by the learned Subordinate Judge, Tambaram.

(2.) The revision petitioner earlier filed H.M.O.P. No. 361 of 2015 before the learned Subordinate Judge, Tambaram, for divorce on the ground of mental cruelty and later the same was withdrawn by him in pursuance of the settlement arrived between the petitioner and respondent. On the very same day, the petitioner and respondent filed H.M.O.P.S.R. No. 13888 of 2017 for divorce by mutual consent. They also filed an interlocutory application seeking waiver of waiting period of six months, which was dismissed by the trial Court by an order dated 12.01.2018.

(3.) Aggrieved against the order dated 12.01.2018, the revision petitioner has come forward with the present civil revision petition.