AMMUKUTTY 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 section 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 20th November 1955.The petition was filed on 22nd December 1959.

(3.) ACCORDING to the respondent he and the appel­lant last resided together within the jurisdiction of the District Court of Quilon and that Court has hence got the necessary jurisdiction to entertain the petition filed by him.According to the appellant they last resided together within the jurisdicton of the District Court of Kottayam and as a result the District Court of Quilon has not got the necessary jurisdiction to entertain the petition.The contention of the respondent has been accepted by the Court below and this appeal is from its order in that behalf dated 26th July 1960.