K SARASWATHI Vs. M KILLIVALAVAN

JUDGEMENT

(1.) This Civil Revision Petition has been filed to strike off H.M.O.P.No.69 of 2009, from the file of the Subordinate Court, Poonamallee.

(2.) The main contention of the petitioner is that H.M.O.P.No.69 of 2009 filed by the respondent is a vexatious litigation filed with the sole intention of harassing the petitioner. The petition had been filed by the respondent by producing a fabricated bogus marriage certificate and to obtain an order of restitution of conjugal rights, by fraudulent means. It has been stated that the petitioner was never married to the respondent. In fact, on 17.9.2008, the petitioner was forcibly taken to an office at Avadi and she was made to sign some applications in the guise of getting employment in an office. Thereafter, she came to know that her signature had been obtained for registration of her marriage with the respondent at the Registration Office at Avadi.

(3.) It had also been stated that her representations to the Sub Registrar, Avadi, for cancellation of the registration of the marriage had not been acted upon. Thereafter, the petitioner had also made a representation to the Commissioner, Hindu Religious and Charitable Endowments Board, on 1.12.2008, to make an enquiry, in respect of the false marriage certificate, dated 27.8.2008. Since, no effective steps were taken by the authorities concerned the petitioner had filed a writ petition before the High Court, in W.P.No.11 of 2009. The High Court was pleased to direct the Commissioner, Hindu Religious and Charitable Endowments Board to conduct an enquiry on the representation of the petitioner, dated 1.12.2008, and to pass appropriate orders thereon, in accordance with law. After a detailed enquiry had been conducted the Commissioner, Hindu Religious and Charitable Endowments Board, had passed an order, in Na.Ka.4609/2009/K.2, dated 12.3.2009, holding that no marriage had taken place between the petitioner and the respondent, on 27.8.2008, at Arulmighu Devi Karumariamman Thirukoil Temple, as alleged by the respondent.