SYED MOHAMMED Vs. KASIM BEEVI

JUDGEMENT

(1.) O. S. No. 221 of 1952 of the District Court of Nagercoil is a suit by the appellant against his wife, the first defendant, and her parents, defendants 2 and 3, in which he prays for a decree in the following terms:-

(2.) The plaintiff prayed for and obtained an interim injunction in C. M. P. No. 6172 dated 20-12-1952. It was, however, cancelled by the learned District Judge by his order dated 20-2-1953 and this Civil Miscellaneous Appeal is from that order of cancellation.

(3.) The main question for decision in the suit will be whether the first defendant has effected a valid divorce or not. There is no enactment in Travancore corresponding to the Dissolution of Muslim Marriages Act, 1939, and the desirability of such legislation has already been pointed out by this Court in (1950) 5 Dominion Law Reports 398.