GEORGE KOSHY Vs. SARAH KOSHY

JUDGEMENT

(1.) The appeal arises from an unnumbered original petition filed by the appellant herein. The original petition was filed for an anti-suit injunction before the Family Court, Pathanamthitta. The Family Court, without issuing notice, by a detailed order dismissed the original petition holding that it has no jurisdiction to entertain the original petition. The said order is under challenge in this appeal.

(2.) The anti-suit injunction was filed to restrain the respondent from proceeding with the divorce petition filed by her in Australia.

(3.) As disclosed from the pleadings, the marriage between the appellant and the respondent was solemnised at St.Ignatious Orthodox Church Kaipattoor. Anti-suit injunction is a species of injunction.