S VANISHREE Vs. G HARIKUMAR

JUDGEMENT

(1.) THE petitioner is the wife of the respondent. She has filed the above Civil Revision Petition challenging the order passed in I.A.No.2947 of 2008 in O.P.No.2826 of 2007 on the file of the II Additional Family Court, Chennai.

(2.) THE Original Petition has been filed by the respondent husband to declare the marriage as null and void. THE petitioner took out an application in I.A.No.2947 of 2008 under Order 7 Rule 11 of the Civil Procedure Code to reject the petition filed by the petitioner. THE main contention raised by the petitioner is with regard to the jurisdiction of the Family Court, Chennai. According to the learned counsel for the petitioner, the jurisdiction does not lie within the Family Court, Chennai. THErefore, the Original Petition has to be rejected.

(3.) THEREFORE, I find no ground to interfere with the fair and final order passed by the Family Court, Chennai. The Civil Revision Petition deserves no merits and it is liable to be dismissed. Accordingly, the Civil Revision Petition is dismissed. However, the Family Court, Chennai is directed to decide the issue with regard to the jurisdiction at the time of the deciding the main O.P.No.2826 of 2007 on merits and in accordance with law. Since the Original Petition was filed in the year 2007, I direct the Family Court, Chennai, to dispose of the Original Petition within a period of four months from the date of production of the copy of this order. No costs. Consequently, connected Miscellaneous Petition is closed.