SURENDRAN Vs. FEMY PARIMALA

JUDGEMENT

(1.) This Criminal Appeal has been preferred by the appellant to set aside the orders dated 04.06.2019 and 28.06.2019 (which appear to be docket orders in nature) passed by the Judge, V Additional Principal Judge, Family Court, Chennai in I.A.No.658 of 2017 in O.P.No.581 of 2013.

(2.) For the sake of convenience, the parties will be referred to by their name.

(3.) Surendran got married to Femy Parimala on 14.05.2008 at CSI Church, Nagercoil and after marriage, they got estranged, on account of marital discord. Surendran was employed in Dubai. Therefore, Surendran gave a Power of Attorney to his father Wilky Glover, to prosecute the matrimonial proceedings that was initiated by him, for divorce in I.D.O.P.No.581 of 2013 before the Family Court, Chennai. The I.D.O.P. petition was presented in the Family Court on 21.01.2013 and was returned for complying certain defects on 31.01.2013. On 13.02.2013, the petition was re-presented.