DEEPA Vs. BALAJI

JUDGEMENT

(1.) Since only a narrow legal point is involved, we shall dispose of this revision today at the admission stage itself.

(2.) The revision petitioner is the wife of the respondent. They have married on 3.9.1998 according to Hindu rites and customs in Gudiyatham, Vellore District. They were blessed with three children. They are Vignesh, Dharshini and Harini. They were born on 6.2.2004, on 19.11.2006 and on 11.1.2009 respectively.

(3.) Marital discordance arose between the spouses. Consequently, they started living separately. The children are stated to be with their mother. In the circumstances, the husband filed HMOP No.76 of 2013 in the Sub-Court, Gudiyatham, seeking dissolution of his marriage with her on the ground of willful desertion and cruelty. She filed counter refuting his allegations. She also alleged that he ill-treated her with cruelty and also forced her to consent for his second marriage with another woman.