A.MANOHAR Vs. GEETHA LAKSHMI

JUDGEMENT

(1.) This Revision petition has been filed against the order dated 24.07.2019 passed in M.P.No.300 of 2019 in M.C.No.59 of 2019 on the file of the V Additional Principal Judge, V Additional Family Court, Chennai.

(2.) The Revision petitioner is the husband.

(3.) For the sake of convenience, the parties are referred to as husband and wife.