MONIA KHOSLA Vs. AMARDEEP SINGH KHOSLA

JUDGEMENT

(1.) This is a wife's appeal against the order passed by Shri K.S. Gupta, Additional District Judge, Delhi, on 11/3/1985.

(2.) By this Judgment, the wife's petition under Section 12(l)(a) of the Hindu Marriage Act, 1955 (hereinafter called 'the Act') was dismissed. The learned District Judge held that he had no jurisdiction because the respondent was not domiciled in India. He was not governed by the provisions of the Act.

(3.) The facts giving rise to this, as they emerge from the record of the case are that the appellant, Moina Khosla, (D/oWng.Cdr.B.S. Kalra) was married to the respondent Amardeep Singh Khosia at Delhi on 10/7/1983. It is stated in the petition that soon after the marriage, on 12/7/1983, the appellant petitioner left with the respondent husband for Srinagar and stayed at Srinagar till 17/7/1983.