BALRAM YADAV Vs. FULMANIYA YADAV

JUDGEMENT

(1.) Leave granted.

(2.) The respondent, being aggrieved, moved the High Court of Chhattisgarh. The High court, as per the impugned order dated 14.01.2015, allowed the appeal holding that the Family Court lacked jurisdiction to deal with the matter. According to the High Court, a negative declaration was outside the jurisdiction of the Family Court.

(3.) Heard the learned counsel for the parties.