KANMANI ANITHA Vs. TAHSILDAR, THOVALAI TALUK

JUDGEMENT

(1.) Challenging the order, dated 10.04.2014 passed in W.P(MD)No.7717 of 2011, the present Writ Appeal has been preferred.

(2.) The appellant/writ petitioner claims to be the wife of one Antony Muthu. As the same was not well with them, there was an I.D.O.P filed by the said Antony Muthu in I.D.O.P.No.114 of 2001, however, the same was allowed to be dismissed for default on 06.09.2001. Thereafter, the said Antony Muthu and the appellant/writ petitioner-Kanmani Anitha had entered into a deed, named and styled as 'Marriage Revocation Deed', dated 001.2006, intending to dissolve their marriage. No doubt, the said deed is not valid in the eye of law. However, admittedly, the appellant/writ petitioner was living away from her husband.

(3.) It is relevant to note that after the appellant/writ petitioner had left her husband-Antony Muthu, he had married one Sumathi, who is the second respondent herein and begotten two children. While so, the said Antony Muthu had died on 24.09.2008.