PARVATHI Vs. P JAYABALAKRISHNAN

JUDGEMENT

(1.) THIS civil revision petition is preferred against the fair order and decretal order dated 10.12.2007 in I.A.No.1337 of 2006 in O.S.No.1416 of 2006 on the file of the I Additional District Munsif, Coimbatore.) Animadverting upon the order dated 10.12.2007 passed by the learned I Additional District Munsif, Coimbatore, in I.A.No.1337 of 2006 in O.S.No.1416 of 2006, this civil revision petition is focussed.

(2.) HEARD both sides.

(3.) THE learned counsel for the revision petitioner would develop his argument placing reliance of the grounds of revision to the effect that the Family Court is the exclusive forum to decide matrimonial matters and the trial Court was not justified in entertaining the suit as though the husband prayed only for common law remedy.