NASIMA BANU Vs. SHABAS KHAN

JUDGEMENT

(1.) This matter is listed for admission. Heard the learned counsel for the petitioners and the learned counsel for the respondents.

(2.) This revision petition is filed questioning the order passed by the Trial Court in dismissing I.A.No.3 in G and WC No.4/2023 dtd. 17/4/2023

(3.) The respondents in G and WC No.4/2023 filed I.A.No.3 under Order 7 Rule 11 of CPC praying the Court to dismiss the petition for want of jurisdiction. In support of the application, an affidavit is sworn to by respondent No.2 that the respondents and their grandchildren are residing at Arehalli Village and the petitioners are not residing within the jurisdiction of the Court, as such the Family Court has got jurisdiction to entertain this petition. The cause of action also not arose within the jurisdiction of the Court. This petition is filed based on false facts stated by the petitioners and hence prayed the Court to dismiss the petition.