NAVEEN KUMAR Vs. SAVITA

JUDGEMENT

(1.) Mr Chander Prakash, learned counsel enters appearance for the respondent.

(2.) Appellant impugns order dtd. 3/2/2023 whereby the Family Court has returned the petition on the ground of lack of territorial jurisdiction. The Family Court has held that since the marriage was solemnized in Noida the petition would not be maintainable in the courts at Delhi.

(3.) Learned counsel for the appellant submits that on account of an error it was mentioned in the divorce petition that marriage was solemnized at Delhi, however, the marriage was solemnized at Noida.