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    NITHIN @ ANANTHA VENKATESWAR v. RADHA

    This petition is filed to issue a direction to the learned Subordinate Judge, Tambaram, to permit the petitioner to appear through virtual hearing to attend the proceedings in H.M.O.P. No.84 of 2021. 1/4/

    2. Learned counsel for the petitioner submitted that the petitioner filed a petition for divorce in O.P. No.84 of 2021 under Section 13-B of the Hindu Marriage Act, on the file of Subordinate Court, Tambaram. It is further submitted by the learned counsel for the petitioner that the respondent wife is residing at India and the petitioner is now residing at United States of America, and it is not possible for the petitioner to come to India to personally present in the Court and prosecute the matter. He further submitted that the learned Sub- Judge, Tambaram, directed the petitioners in the O.P. No.84 of 2021, to be present on 01.10.2021 and the matter was adjourned to 01.10.2021, finally for appearance of the parties. In view of the fact that the petitioner is not in a position to appear in person, before the Court, since he is residing at United States of America, the learned counsel for the petitioner prays for adjudicating the matter through Video Conferencing.

    3. In view of the submissions made by the learned counsel for the petitioner, the learned Sub Judge, Tambaram, is directed to follow the order of Hon'ble Supreme Court in the case of Santhini Vs. Vijaya Venketesh, in Transfer Petition (Civil) No.1278 of 2016 and also the Madras High Court Video Conferencing rules with regard to the disposal of cases by appearance of parties through Video Conferencing and pass appropriate orders. Learned Sub 2/4/ Judge, Tambaram, is also directed to ensure the identification of the parties by the photo affixed in the petition and by other means.

    4. Accordingly, this Civil Revision Petition is disposed of. No costs. 28.09.2021 Index: Yes / No Speaking order / Non speaking order Note to Office: Issue order copy by 29.09.2021 Copy To: The Sub Judge, Tambaram. 3/4/ G.CHANDRASEKHARAN. J., CRP. (PD) No.2082 of 2021 28.09.2021 4/4/

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    NITHIN @ ANANTHA VENKATESWAR v. RADHA
    (Sep 28, 2021)