MANOKARAN Vs. RAJESWARI

JUDGEMENT

(1.) The revision petitioner is the respondent in H.M.O.P.No.43 of 2002 on the file of the Additional Sub Court, Kumbakonam. The revision is filed against the dismissal of the petition in I.A.No.2 of 2003 questioning the jurisdiction of the Additional Sub Court, Kumbakonam to try the petition in H.M.O.P.No.43 of 2002 filed by the respondent herein.

(2.) The respondent herein filed H.M.O.P.No.43 of 2002 on 11.6.2002 against her father, the revision petitioner herein directing him to pay a lump-sum amount of Rs.3,00,000/- for the educational expenses of the respondent herein or a 2 yearly maintenance amount of Rs.75,000/- for 4 years from June, 2002 and a sum of Rs.3,00,000/- towards marriage expenses of the respondent herein.

(3.) The revision petitioner resisted the said petition by filing counter on 6.8.2002 and opposing that the Sub Court, Kumbakonam has no territorial jurisdiction to try the H.M.O.P.No.43 of 2002, in that he is employed at Tindivanam and also residing at Tindivanam. The revision petitioner also filed I.A.No.2 of 2003 for the said purpose and also questioning the maintainability of the said H.M.O.P.