J ANITHA Vs. J PRAKASH

JUDGEMENT

(1.) These two revision petitions are at the instance of the petitioner in I.A. Nos. 2597 of 2006 and 2178 of 2008 on the file of the learned Principal Family Court, Chennai, whereby and whereunder the application in I.A. No. 2597 of 2006 filed for the purpose of enhancing the maintenance was allowed in part and the application in I.A. No. 2178 of 2008 filed again for enhancing the maintenance was closed. The Facts :-

(2.) The proceedings in F.C.O.P. No. 1985 of 2002 was preferred by the respondent against the revision petitioner praying for a decree of dissolution of marriage under Section 13(1) (ia) and 13(1)(iii) of the Hindu Marriage Act.

(3.) The marriage between the petitioner and the respondent was solemnised on 5.9.2001. According to the respondent, the petitioner has been suffering from such mental disorder and to such an extent that he cannot reasonably be expected to live with her. The respondent has also detailed the reasons which made him to file the application for divorce, which according to him was the cause of action for initiation of the proceedings.