G. ARUNAI THEEPAM Vs. UMA

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed seeking a direction directing the III Additional Family Court, Chennai, to dispose of O.P. No. 801 of 2012 on merits within a stipulated period.

(2.) THE learned counsel appearing for the revision petitioner submitted that the petitioner herein is the husband of the respondent herein and she deserted him and his children and thereafter, the husband filed a petition for dissolution of marriage, which was compromised, but, it was not fulfilled and hence, he filed another petition in O.P. No. 801 of 2012 for divorce in the year 2012. He further submitted that even though the husband/petitioner herein was examined and chief was over and when the matter was posted for cross examination, the wife/respondent herein has not taken effective steps to cross examine P.W.1. Hence, the petitioner herein has come forward with this revision petition for early disposal of O.P. No. 801 of 2012, pending on the file of the III Additional Family Court, Chennai.

(3.) I have considered the submissions made by the learned counsel appearing for the revision petitioner and perused the typed set of papers.