LAWS(MAD)-2007-2-340

JYOTHI BHELLIAPPA Vs. P M BELLIAPPA

Decided On February 03, 2007
JYOTHI BHELLIAPPA Appellant
V/S
P.M. BELLIAPPA Respondents

JUDGEMENT

(1.) THIS revision has been preferred by the defendant as against the dismissal of the I.A., filed for rejecting the Plaint.

(2.) THE revision petitioner/defendant is a retired Professor writing many Articles in the leading Dailies like THE Hindu in the name of "Jyoti Belliappa". THE respondent/plaintiff, "Belliappa", is a retired chief Secretary aged 70 years. THE revision petitioner is the former wife and they got divorced after 12 years after their marriage.

(3.) THE plaintiff resisted the said I.A., contending that the plaint ought not to be rejected summarily and the relief's sought for in the plaint have to be decided only after a full-fledged trial. Accepting the contentions of the plaintiff, the learned XIII Assistant Judge, City Civil Court, dismissed the said I.A., Aggrieved over the same, the present revision has been filed.