LAWS(KER)-2011-7-235

VASUMATHI N Vs. VALSAN

Decided On July 11, 2011
VASUMATHI N. Appellant
V/S
VALSAN Respondents

JUDGEMENT

(1.) How are the words "suit or other proceedings for an order or injunction in circumstances arising out of a marital relationship" in Explanation (d) to Sec. 7 to be understood Does the unsatisfactory language deserve and need clarification by this Court before the legislature intervenes to amend the statutory provision These questions disturb us in this appeal.

(2.) These petitions are filed under z by the petitioners asserting that the dispute involved in O. S. No. 173 of 2006 on the file of the Munsiff's Court, Thalassery and O. P. No. 322 of 2006 before the Family Court, Kannur are to be settled and decided by the Family Court alone and not by any other court.

(3.) A brief resume of events which have led to these two petitions may be relevant and vital to correctly comprehend the disputes. We are referring to the parties and documents as they are ranked/marked in O. P. No. 976 of 2010.