- (1.) In the instant revisional application under Article 227 of the Constitution the legality and propriety of the order no. 37 dated 13.03.2009 passed by the learned Civil Judge (Junior Division), Jhargram, Paschim Medinipore in Title Suit No. 60 of 2005 dated 16.03.2009 questioning jurisdiction of the learned Court to entertain a suit for a decree of nullity of her marriage with the plaintiff.
(2.) It is contended that the defendant petitioner filed a petition dated 16.01.2009 praying for dismissal of the suit on grounds of want of jurisdiction. After hearing both the parties the learned Court below by impugned order no. 37 dated 13.03.2009 has held that the plaintiff has filed the suit claiming that his marriage was never solemnized under the Hindu Law and there is no consummation of such marriage. The marriage certificate obtained by the defendant was not a valid document and binding upon him. Therefore, the Civil Court is competent to decide the matter and the suit was within the competence of the learned Court concerned.
(3.) Being aggrieved by and dissatisfied with such order the petitioner/ defendant has preferred this revisional application contending, inter alia, that she was married to the plaintiff/ opposite party on 17.01.2001 which was solemnized at her father s residence as per Hindu rites and customs. On 25.09.2001 their marriage was registered in the office of the Marriage Registrar and she led conjugal life with him and the marriage was duly consummated. On account of her failure to meet demand of dowry she was subjected to physical and mental torture by her in-laws and ultimately she was driven out from her matrimonial home for which she has filed a case being G.R. Case No. 135/202 under Section 498A Cr.P.C. and also filed an application under Section 125 Cr.P.C. being M.R. Case No. 51 of 2002 claiming her maintenance allowance. During pendency of the above proceeding the plaintiff/ opposite party has filed the aforesaid Title Suit praying for a declaration that the claim of the petitioner-wife on the basis of such marriage certificate is a nullity. It is contended on behalf of the petitioner that prayer (a) of the plaintiff/ opposite party in the above suit for a declaration that the petitioner is not his wife and his prayer for nullity of the marriage comes under the purview of Section 12 of the Hindu Marriage Act and as such the suit ought to have been filed under Section 19 of the Act before the learned District Judge/ Additional District Judge who can try the same. Therefore, the learned Court below has committed an error in admitting the suit and holding maintainability of the suit in the affirmative and his findings that the Civil Court has jurisdiction to entertain such suit is not sustainable in law and is liable to be dismissed.;