SOOSAMMA Vs. SURENDRAN

JUDGEMENT

(1.) ALL the respondents are served. The 3rd respondent appears through counsel.

(2.) EXHIBIT P3, order dated 30.06.2012 in O.S. No.119 of 2010 of learned Additional Munsiff's, Neyyattinkara returning the plaint for re-presentation in the Family Court, Thiruvananthapuram and directing the parties to appear in that court on 20.07.2012 is under challenge.

(3.) IT is seen from the impugned order that the counsel for petitioner had submitted that the Additional Munsiff's Court has no jurisdiction to entertain the suit as the same is barred under Section 7 of the Family Courts Act. Learned Munsiff proceeded to observe that on a close perusal of the entire material he is satisfied that the suit is to be preferred before the Family Court.