SARASWATHI AMMA Vs. KESAVAN NAMBIAR

JUDGEMENT

(1.) The appellant is the wife of the respondent. The petition from which this appeal arises is a petition filed by the respondent for restitution of conjugal rights under S.9 of the Hindu Marriage Act, 1955, before the District Court of Quilon, petition No. 13 of 1959.

(2.) The marriage between the appellant and the respondent was solemnised on 20-11-1955. The petition was filed on 22-12-1959.

(3.) S.19 of the Act provides that every petition under the Act shall be presented to the District Court within the local limits of whose ordinary original civil jurisdiction the marriage was solemnised or the husband and wife reside or last resided together. It is hot contended that the marriage was solemnised within the jurisdiction of the Quilon District Court or that the appellant now resides within the jurisdiction of that Court.