AMINA BHARATRAM Vs. SUMANT BHARATRAM & ORS

JUDGEMENT

(1.) The plaintiff has instituted this suit "for maintenance and separate residence under Sections 18, 20 & 23 of the Hindu Adoptions and Maintenance Act, 1956 and for permanent and mandatory injunction and declaration" claiming the following reliefs:

(2.) The plaintiff, besides impleading her husband as defendant No.1 in the suit, has also impleaded as defendants No.2 to 4, the father, mother and brother of her husband.

(3.) The suit was entertained. The defendant No.1 filed an application under Section 8 of the Family Courts Act, 1984 contending that this Court has no jurisdiction to entertain the suit and the jurisdiction only lies with the Family Court under the Family Courts Act.