SURESH Vs. KALARANI

JUDGEMENT

(1.) Heard the Learned counsel for the petitioner. The nitty-gritty, the gist and kernel of the case of the plaintiff, absolutely necessary for the disposal of the Revision would run thus:

(2.) The cause of action as stated by the petitioner in paragraph-9 of the plaint averments, is as under:-

(3.) Learned counsel for the petitioner would pyramid his argument to the effect that the marriage took place, but it was not consummated, but the only thing is that the marriage document dated 14.08.2007 was got registered with the Sub-Registrar concerned. No proper marriage under the Indian Christian Marriage Act, 1892 took place at all. Hence the prayer in the suit is within the Civil Court's jurisdiction. He would rely on the decision of this Court reported in the case of Kennedy Sigamani v. Kiruba Gnanaseeli Prema, 2000 AIR(Mad) 337. Excerpts from the said decision would run thus: