M. RAMANUJAM Vs. R. MANIMEGALAI

JUDGEMENT

(1.) The prayer sought for in the present Civil Revision Petition is to set aside the order passed by the learned III Additional Family Court, Chennai, dated 12.08.2017 made in I.A. No.1025 of 2016 in O.P. No.2209 of 2012.

(2.) Heard Mr. T.C.S.Rajachockalingam, learned counsel for the petitioner and M/s. P.Uma, learned counsel for the respondent.

(3.) The brief facts of the case is that the respondent herein has filed petition in O.P. No.2209 of 2012 before the Family Court, Chennai for divorce on the ground of impotency,cruelty and desertion under Section 13(1)(i-a)(i-b) of Hindu Marriage Act 1955. During pendency of the said petition, the respondent had filed an application in I.A. No. 1025 of 2016 to direct the revision petitioner to undergo potency test to prove that he is capable to perform his marital obligation and to file a report. After giving opportunity to the either parties, the Family Court allowed the said application and directed the revision petitioner to undergo potency test in the Government General Hospital, Chennai.