PRAKASH Vs. PADMAKUMARI

JUDGEMENT

(1.) IN this Original Petition, the petitioner challenges Ext.P4 order passed by the Family Court, Vadakara rejecting I.A. No.735/2012 filed by him disputing the territorial jurisdiction of the Family Court to entertain O. P. No.112/2012 filed by the respondent.

(2.) PETITIONER and respondent are husband and wife and in their wedlock the respondent had given birth to two minor children. After their marriage in 2005, the couple was residing in Mumbai, where the petitioner is employed in a multi national company. For various reasons, which are alleged in Ext.P1 petition, the details of which are irrelevant for the purpose of this case, in August, 2011 the respondent left the petitioner's house and since then, is residing in her paternal house which is situated within the jurisdiction of the Family Court, Vadakara.

(3.) THOUGH notice issued in this petition was served on the respondent, she has not chosen to appear or contest the matter.