V. MEIYAPPAN Vs. A. PRIYA

JUDGEMENT

(1.) Invoking the provisions of Article 227 of the Constitution of India, r/w Section 114 of the Code of Civil Procedure, the fair and decretal order dated 23.01.2014 and made in the memorandum of civil revision petition in CRP.No.3924 of 2013 on the file of this court are sought to be reviewed in this review petition.

(2.) The review petitioner is the petitioner in the civil revision petition whereas the respondent herein is the respondent therein.

(3.) The respondent herein claiming to be the wife of the review petitioner/revision petitioner has filed the suit in O.S.No.18 of 2011 on the file of the learned Principal Subordinate Judge, Cuddalore as against the review petitioner/revision petitioner seeking the relief of declaration to declare that the marriage solemnised between her and the review petitioner/revision petition on 26.05.2010 is valid subsisting and binding on the review petitioner/revision petitioner and for a permanent injunction restraining the review petitioner from in any manner marrying a third party while the marriage solemnised between the respondent and the review petitioner on 26.05.2010 is subsisting.