N.VINUTHA Vs. M.EZHILAN

JUDGEMENT

(1.) This matter stands listed today for admission.

(2.) The respondent has entered appearance through a counsel and in fact he has filed a caveat. The counsel has taken notice on behalf of the respondent. Learned counsel for the respondent submits that the respondent is prepared to submit his arguments for the disposal of the Civil Revision Petition on merits at the stage of admission itself. Hence, this Court heard the arguments advanced by Mr.M.Mohanasundaram, learned counsel for the petitioner and by Mr.M.Vivekanandan, learned counsel for the respondent. The certified copy of the impugned order and the copies of the other documents produced in the form of typed set of papers are also perused.

(3.) The respondent herein has filed O.P.No.366 of 2005, which is now pending on the file of II Additional Principal Judge, Family Court, Chennai, for the relief of a declaration that the marriage between him and the petitioner herein that took place on 10.09.2004 at Sri Sathya Kalayana Mandapam, No.1A, White Field, Madhadevapuram, Bangalore is null and void. The said prayer came to be made on the basis of his contention that at the time of the said marriage, the revision petitioner was the wife of another person by name R.Jaikumar and the said marriage was legally subsisting.