SHRUTHI THILAK Vs. DR. PRABHU THILAK

JUDGEMENT

(1.) This Civil Revision Petition arises against the Order of the Third Additional Principal Family Court, Chennai in I.A. No.6 of 2024 in O.P. No.1320 of 2023, dtd. 25/11/2024.

(2.) For the sake of convenience, the parties shall be referred to as Husband and Wife.

(3.) The details of the OP are not necessary for the purpose of this case. The relationship between the parties is admitted. They married each other on 24/10/2007. From the wedlock, two children were born. The children are in the custody of the father. Due to disputes and differences, the parties separated.