MANORAMA AKKINENI Vs. JANAKIRAMAN GOVINDARAJAN

JUDGEMENT

(1.) This civil revision petition is directed against the order, dated 18.06.2009, of the learned Principal Family Court Judge, Chennai, made in I.A.No.1469/2004 in F.C.O.P.No.1886 of 2003.

(2.) The interesting question that arises for consideration in this Civil Revision Petition is whether the petitioner and the respondent, who are the wife and the husband, having married in India on 11.06.1986 as per Hindu rites and custom and got certification, dated 28.09.1986, of the marriage between them in U.S.A. and had dissolution of the said marriage certification, dated 28.09.1986, before the Superior Court of California, County of Alameda, U.S.A., can maintain an Original Petition before the Family Court at Chennai.

(3.) The short background of the matter is set out hereunder.