M JAYARAMAN Vs. M SANTHI

JUDGEMENT

(1.) THIS revision is directed against the order of the learned District Munsif of Thiruvaiyaru dismissing the application I.A.No. 828 of 1988, filed by the revision petitioner herein, who is the plaintiff in O.S.No.159 of 1987 before him, to recast issue No.1, Issue No. 1 as it stands is, whether the marriage that took place between the plaintiff (petitioner herein) and the defendant (the respondent herein) is not valid and is against law. The petitioner herein filed I. A.No.828 of 1988 before the learned District Munsif for recasting the issue as follows: