NATCHAL Vs. CHOKKALINGAM

JUDGEMENT

(1.) This Civil Revision Petition has been preferred to set aside the fair and decreetal order passed in I.A.No.4 of 2021, in HMOP No.67 of 2020 dtd. 28/10/2021 on the file of the II Additional Sub Court, Coimbatore.

(2.) Heard the learned counsel for the petitioner as well as the learned counsel for the respondent and perused the materials available on record.

(3.) The revision petitioner is the wife against whom the respondent husband has filed a petition in HMOP.No.67 of 2020, to declare the marriage as null and void. During the pendency of the proceedings, a petition was filed in I.A.No.4 of 2021, to subject the revision petitioner for medical examination. The said petition was allowed. Aggrieved over that, the petitioner has filed this Civil Revision Petition.