PUGALENTHI AND OTHER Vs. REVATHI AND OTHERS

JUDGEMENT

(1.) The petitioner in Crl.R.C.(MD)No.429 of 2017 is the husband and the petitioners in Crl.R.C.(MD)No.923 of 2017 are the wife and their child respectively. Since the subject in these petitions are similar, both the petitions are taken up together and are disposed of by this common order. For the sake of convenience as both the cases are related to each other, this Court deems it fit that the word petitioner will denotes the husband who is the petitioner in Crl.R.C.(MD)No.429 of 2017 and the word first respondent will denotes the wife who is the petitioner in Crl.R.C.(MD)No. 923 of 2017. The child will be discribed as the second respondent throughout the order.

(2.) Heard the learned counsel on either side.

(3.) These petitions have been filed to set aside the order passed in M.C.No.87 of 2011 dated 21.01.2016 on the file of the learned Judge, Family Court, Madurai District.