CHATUR SINGH NEGI Vs. RAJNI DEVI

JUDGEMENT

(1.) Sri L.K. Tiwari, Advocate present for the appellant.

(2.) None present for the respondent even after service of notice.

(3.) This appeal, preferred under Section 19 of the Family Courts Act, 1984, is directed against the judgment and decree dated 31.03.2010 passed by Judge, Family Court, Nainital, in suit No. 52 of 2009 whereby the said court has dismissed the petition moved under Section 13 of the Hindu Marriage Act, 1955, on the ground of lack of territorial jurisdiction.