BHARATHI Vs. MAHESH KANNAN

JUDGEMENT

(1.) THIS civil revision petition is filed by the plaintiff/wife against the order dated 1.4.2009 passed by the learned Subordinate Judge, Nagercoil in O.S.Diary No.1597/2009, returning the plaint questioning the maintainability of the suit.

(2.) THE petitioner has filed the above said suit against the respondent/defendant for the following reliefs:

(3.) THE petitioner is the wife of the respondent and their marriage had been solemnized on 24.6.1999 at Sivagamiammal Marriage Hall, Vadeseri, Nagercoil as per Hindu Law. The petitioner gave birth to a male child on 6.6.2004 at Gopala Pillai Hospital, Nagercoil and he is aged about four years. The plaintiff and the minor child Mahesh Kannan Jaisivaa were living with the defendant at Singapore till 24.8.2006. Since serious problems arose between them, the petitioner returned to India with her child.