ADAMSAHEB Vs. RAZIYABEGUM

JUDGEMENT

(1.) This Revision Petition is directed against the Judgment and Order dated 15.07.2017 made by the Family Court at Belagavi, whereby the application filed by the Petitioner/Defendant under Order VII Rule 11(d) of C.P.C-1908 seeking dismissal of the suit is rejected.

(2.) The brief facts of the case are,

(3.) After service of summons the Defendant appeared before the Court and filed his Written Statement resisting the suit claim inter alia contending that, the prayer in terms of Paragraph No.10 of the Plaint above is legally not maintainable. Respondent/Plaintiff regardless of her marital status does not have a litigable interest and in any circumstances there is no choate cause of action on which suit can be founded, etc., although the contentions are so much articulated or pointed.