R VENKATADAS Vs. MASTER VARUN

JUDGEMENT

(1.) THIS revision petition is by the defendant in O. S. No. 470/2005 on the file of the Civil Judge (Jr. Dn.), Mangalore who is facing a maintenance claim by his minor son in the suit and who had raised a preliminary objection regarding the maintainability of the suit before that Court for want of jurisdiction.

(2.) THE trial Court which had framed an issue on the preliminary objection as additional issue No. 1 having answered that issue in favour of the respondent-plaintiff and having held that the suit was very much maintainable before the Court for claiming the relief of maintenance in favour of the minor son of the petitioner, the present revision petition invoking the provision of S. 115 of C. P. C.

(3.) NOTICE having been issued, the respondent has entered appearance. Revision petition is resisted.