SEBASTIAN CHAMPAPPILLY Vs. REGISTRAR, HIGH COURT OF KERALA

JUDGEMENT

(1.) Dr. Sebastian Champappilly, representing some of the parties, has drawn our attention to some inadvertent errors which have crept into our judgment dated 1st April, 2002 and requested that we should review the judgment and correct the errors, as otherwise, it would cause serious prejudice and inconvenience to the litigants.

(2.) We have perused the judgment dated 1st April, 2002 in the light of the submission made by the learned counsel.

(3.) The first submission is that the original jurisdiction of the High Court under the Divorce Act, 2001 stems from Ss. 4 and 8, read with Section 17 of the Act, subject to the limitations contained therein. This submission deserves acceptance.