SACHIN GUPTA Vs. RACHANA GUPTA

JUDGEMENT

(1.) Petitioner impugns judgment dated 13.02.2018, whereby, the application of the petitioner under Order 7, Rule 11 CPC, impugning proceedings initiated by the Respondent under section 125 Crimial P.C. 1973 on the ground of territorial jurisdiction, has been rejected.

(2.) Learned counsel for the petitioner submits that the petitioner in all proceedings except in these proceedings has mentioned her residential address as Aligarh and has even filed a transfer petition before the Allahabad High Court seeking transfer of the petition for dissolution of marriage from Meerut to Aligarh.

(3.) Learned counsel for the respondent submits that the petitioner is residing in Delhi and has filed the petition in Delhi as she is living with her brother in Delhi. It is submitted that she has sought transfer of these proceedings from Meerut to Aligarh as Aligarh is her parental home but she has been residing in Delhi since 2008.