KALLU DANIEL Vs. G D HEMALATHA

JUDGEMENT

(1.) THE present Appeal is filed against the order of the Addl. Civil Judge (Sr. Dn.), Hubli, returning the petition of the appellant, seeking a decree of divorce filed under Section 12 of the Indian Divorce Act, 1869, to present it before the proper Court.

(2.) THE respondent has been served, she remains unrepresented. The only question to be considered in this Appeal is;

(3.) FIRSTLY, the reasoning that the petition ought to have been filed under Section 10 and not under Section 12 of the Divorce Act, 1869, need not detain me for long. Even if the petition had been preferred under a wrong provision of law, it was incumbent upon the Court to look at the relief sought and it was immaterial whether the provision was wrongly mentioned. In so far as the second ground is concerned, though it appears that a petition for divorce cannot be maintained before the Addl. Civil Judge and that Court would not have jurisdiction to entertain the petition for divorce, the legal position is as pointed out by the learned Counsel for the appellant. The definition of 'district Court' and District Judge, though under the Act is confined to the Principal Civil Court of original jurisdiction, it necessarily has to be read along with the provisions of the Karnataka Civil Courts Act and Section 23 of the Karnataka Civil Courts Act, enables the High Court to invest the Civil Judge with jurisdiction under certain Acts and the High Court may by notification invest such powers upon a Civil Judge as may be conferred on the District Judge or the District Court. Accordingly, in terms of a Notification dated 31. 11. 1978 the High Court has conferred power of a District Court or District Judge on all the officers presiding over the Civil Judge's Courts in the State under the following Acts viz. , (1) The Divorce Act, 1869, (2) The Lunacy Act, 1912 and; (3) The Special Marriage Act, 1954. This position of law has been stated in a Full Bench decision of this Court in the case of Chandramohan Kumar Vs. Mrs. Florence Indravathi And Another AIR 1982 KAR 242.