SWAMI SHARAN Vs. SIVANI SHARAN & ANR

JUDGEMENT

(1.) Petitioner-Husband impugns order dated 31.05.2016 whereby the application of the petitioner seeking appointment of a Local Commissioner to verify the address of the petitioner has been dismissed.

(2.) Learned Counsel for the petitioner submits that the trial court did not have the jurisdiction to entertain the petition as admittedly the respondent is the resident of Noida and petitioner is also resident of Noida and no part of cause of action has arisen within the territorial jurisdiction of Delhi.

(3.) The petitioner had filed the subject application seeking appointment of a Local Commissioner to examine the landlord of the said property so as to ascertain if the petitioner ever resided in the said property or not.