L. Rajalakshmi vs A.G. Chandra Prakash @ Prabhu

M. Venugopal, J.—The grievance of the learned Counsel appearing for the revision petitioner/petitioner wife is that H.M.O.P. No. 26 of 2006 on the file of Subordinate Judge, Ranipet has been filed by the revision petitioner/wife u/s 12(1)(B) of the Hindu Marriage Act 1955 praying for an order declaring that the marriage dated 10.2.2006 of the petitioner with the respondent solemnized as per Hindu rites and customs is null and void and that the same is pending from March 2006 till date and further that on 25.7.2008 P.W1''s proof affidavit has been filed and Exs P1 to P5 have been filed and till date, there is no progress in the matter and that P.W.1 has not been cross examined and the matter is pending without any significant progress and therefore prays for an issuance of direction by this Court to the learned Subordinate Judge, Ranipet to dispose of the said H.M.O.P. No. 26 of 2006 within the time frame to be determined by this Court.

The grievance of the revision petitioner side appears to be just fair, prudent and equitable one. Therefore, this Court, in the interest of justice and to promote substantial cause of justice, issues a direction to the learned Subordinate Judge, Ranipet to dispose off H.M.O.P. No. 26 of 2006 within a period of three months from the date of receipt of a copy of this order and to report compliance to this Court without fail.

In fine, this civil revision petition is disposed off with the above direction without costs. Consequently, connected M.P. No. 1 of 2008 is closed. The parties are directed to co-operate with the trial Court in completing the proceedings so that the controversies/disputes can come to an end at an early date.