RARIMA R. Vs. V. DAMODARAN

JUDGEMENT

(1.) The appellant filed O.P.No.400 of 2019 before the Family Court, Kannur. The relief claimed is damages for defamation. The respondents are her husband and father-in-law. Respondents filed I.A.No.1070 of 2019 contending that the Family Court has no jurisdiction to entertain the original petition. The Family Court heard the question of maintainability and allowed I.A.No.1070 of 2019. The petition was accordingly returned to the appellant for being presented before the proper court. Aggrieved thereof the appellant has filed this appeal under Sec. 19(1) of the Family Courts Act, 1984.

(2.) Pursuant to notice, the respondents appeared through their learned counsel. Delay of 70 days in filing the appeal was condoned as per order dtd. 22/12/2022 in C.M.Appl.No.1 of 2021.

(3.) Heard the learned counsel appearing for the appellant and the learned counsel appearing for the respondents.