RAGHAVAN INDIRA Vs. KESAVAN GOPINATHAN

JUDGEMENT

(1.) This petition seeks to revise the order of the Munsiff of Karunagapally in E. A. No. 4 of 1966. That was a petition for the dissolution of the marriage of the petitioner, Gopinathan to the respondent, Indira, under S.8 of the Travancore Ezhava Act III of 1100. The Munsiff allowed the petition and dissolved the marriage.

(2.) The respondent, Indira, is the petitioner before us. The sole contention urged on her behalf is that the Munsiff of Karunagapally had no jurisdiction to order the dissolution of the marriage in view of the Hindu Marriage Act, 1955, and the decision of Madhavan Nair, J. in Vijayamm v. Gangadharan, 1967 KLT 115 .

(3.) S.7 of the Travancore Ezhava Act, III of 1100 says: "Marriage is dissolved only in one of the following ways: