LAWS(APH)-2009-7-11

SIMI GEORGE Vs. SUKUMAR GEORGE ALIAS SUKKUMAR GEORGE

Decided On July 07, 2009
SIMI GEORGE Appellant
V/S
SUKUMAR GEORGE ALIAS SUKKUMAR GEORGE Respondents

JUDGEMENT

(1.) BOTH the revisions are filed against the order dated 18-02-2008 passed by the Family court, Secunderabad, in I. A. No. 336 of 2007 in F. C. O. P. No. 142 of 2007. For the sake of convenience, the parties are referred to, as arrayed in C. R. P. No. 2611 of 2008.

(2.) THE marriage between the petitioner and the respondent took place on 04-08-2006. For both of them, it is not the first marriage. They are separated from their former spouses. While the petitioner is from hyderabad, the respondent hails from chennai. After the marriage, they started living at Chennai, for some time. However, shortly thereafter, the marriage appears to have run into rough weather.

(3.) THE respondent filed O. P. No. 3113 of 2006, under Section 25 of the Special marriage Act, 1954 (for short 'the Act'), in the I Additional Family Court, Chennai, to declare the marriage between himself and the petitioner as null and void. Later on, he has not only withdrawn the OP. , but also withdrew some of the allegations made against the petitioner. The respondent, in turn, filed O. P. No. 1026 of 2007 before the family Court, Chennai, for restitution of conjugal rights.