G. UMAMAHESWARI Vs. S. KUMARAN

JUDGEMENT

(1.) This Civil Revision Petition has been filed to strike down the petition in H.M.O.P.No.847 of 2018, on the file of the learned Principal Family Judge, Coimbatore.

(2.) The petitioner is the wife and the respondent is the husband. The respondent filed petition in H.M.O.P.No.847 of 2018 for declaration declaring that the marriage solemnized between the petitioner and the respondent on 04.11.2016 as null and void. The wife filed the present Civil Revision Petition to strike down the petition in H.M.O.P.No.847 of 2018.

(3.) The learned Senior Counsel appearing for the petitioner submitted that the petitioner filed this petition on two grounds to strike down the petition seeking declaration of their marriage as null and void. First one is the petition is barred by limitation and the second one is the Court below has no jurisdiction to entertain the said petition. He further submitted that the petitioner and the respondent fell in love and due to their love affair, they eloped to Bangalore. Immediately the parents of the petitioner lodged complaint as against the respondent herein on 25.09.2016 on the file of the All Women Police Station, Sattur, Viruthunagar. Therefore, they got married on 04.11.2016 at Vinayakars Temple, Sattur. Thereafter, the respondent dropped the petitioner at her parents' house and went to Bangalore for his avocation.