VIMAL JAYACHANDRAN Vs. DIANA JERINE JOHNSON

JUDGEMENT

(1.) The revision petition has been filed by the respondent/husband in IDOP.No.170 of 2017 on the file of the I Additional District Court, Tirunelveli to strike off IDOP.No.170 of 2017.

(2.) The revision petitioner and the respondent got married as per Christian Ceremony on 6/2/2012 and the same was also registered with Marriage Registrar of Tisayanvilai on 13/2/2012. After marriage, the wife went to U.S.A where the husband was working. While the couple was in U.S.A, the wife delivered a girl child on 30/7/2013. On 5/2/2014, the wife visited India and returned back to U.S.A on 26/5/2015. On 10/11/2015, the husband had filed a petition before the 1st Judicial District in Family Court, State of Minnesota for divorce. The wife had filed an answer petition and a counter contending that the said Court has no jurisdiction whatsoever to entertain such a divorce petition.

(3.) Despite the petition filed by the wife pointing out the issue of jurisdiction, the Court proceeded with the divorce petition.