M.Muthusuresh vs M.Subalakshmi
2021 Latest Caselaw 11804 Mad

                                                                            CRP(PD)(MD).No.456 of 2021

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 16.06.2021

                                                          CORAM

                           THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                              C.R.P. (PD)(MD).No.456 of 2021

              M.Muthusuresh                                              : Petitioner
                                                    Vs.
              M.Subalakshmi                                              : Respondent

              PRAYER: Civil Revision Petition is filed under Article 227 of Constitution of
              India, to number the unnumbered I.A.No... of 2020 in H.M.O.P.No.147 of 2020 on
              the file of the Family Court, Theni and dispense with for the physical appearance
              of the petitioner.


                                   For Petitioner   : Mr. C.Jeganathan
                                   For Respondent   : No Appearance


                                                    ORDER

The Civil Revision Petition is directed against the order of returned

unnumbered I.A.No... of 2020 in H.M.O.P.No.147 of 2020 on the file of the

Family Court, Theni.

2.It is not in dispute that the revision petitioner has filed divorce petition in

H.M.O.P.No.147 of 2020 and after trial, the learned Judge, Family Court, Theni,

has passed the judgment on 16.07.2020, dissolving the marriage which was https://www.mhc.tn.gov.in/judis/

CRP(PD)(MD).No.456 of 2021

solemnized between the petitioner and the respondent on 29.08.2012. Thereafter,

the petitioner has filed the present applications, seeking orders to amend the main

petition as well as the order, alleging that the date of marriage and date of

registration were wrongly mentioned.

3. When this Court has pointed out that the date of marriage and the date of

registration of marriage furnished by the petitioner were only shown in the order,

the learned counsel for the petitioner would submit that he is ready to re-present

the petitions, which were returned by the learned trial Judge, after making

necessary corrections.

4. In view of above, the revision petitioner is at liberty to represent the

petitions and on receipt of the same, the learned trial Judge is directed to take

them on file, if they are otherwise in order, conduct enquiry and pass orders on

merits and in accordance with law. The Registry is directed to return the original

amendment petitions filed along with these revision petition to the learned

counsel for the revision petitioner.

5.With the above observation and directions, the Civil Revision Petition is

disposed of. No costs.

16.06.2021

das

https://www.mhc.tn.gov.in/judis/

CRP(PD)(MD).No.456 of 2021

To

The Family Court, Theni.

Note:

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

https://www.mhc.tn.gov.in/judis/

CRP(PD)(MD).No.456 of 2021

K.MURALI SHANKAR,J.

das

C.R.P.(PD) (MD).No.456 of 2021

16.06.2021

https://www.mhc.tn.gov.in/judis/