PARY Vs. PADMA

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed against the order, dated 23.1.2009, made in I.A.No.1483 of 2007, in M.O.P.No.262 of 2007, on the file of the Family Court, Pondicherry.

(2.) THE petitioner had filed M.O.P.No.262 of 2007, on the file of the Family Court, Pondicherry, for a decree of divorce against the respondent and to dissolve the marriage that had taken place between the petitioner and the respondent, on 5.6.1994, and to cancel the entry of the Registration of Marriage, registered before the Registrar of Pudhucherry Municipality.

(3.) IN view of the averments made on behalf of the petitioner and in view of the contentions raised by the learned counsel appearing on behalf of the petitioner, this Court is of the considered view that the petitioner has not shown sufficient cause or reason to grant the reliefs, as prayed for by the petitioner, in the present civil revision petition. Since, no documentary or oral evidence had been adduced by the petitioner, in support of the averments made in the affidavit filed in support of the interlocutory application, in I.A.No.1483 of 2007, the trial Court had found that the claim of the petitioner that the respondent is of incurable unsound mind and that she is not capable in defending herself, in the proceedings before the Family Court, Pondicherry, the trial Court had rightly dismissed the interlocutory application filed by the petitioner. Since, the Civil Revision Petition is devoid of merits, it stands dismissed.