ABDUL AZIZ Vs. RUZWANA FARWIN

JUDGEMENT

(1.) The civil revision petition is filed to set aside the order dtd. 4/8/2022 passed in CNR.No.TNVP 04-000165-2022 in unnumbered O.S.No. Of 2022 on the file of the Family Court, Villupuram.

(2.) The revision petition is filed mainly on the ground that the jurisdiction of the Family Court, Villupuram is extended for the entire District of Villupuram and not confined to Villupuram Town and Taluk. Thus, the return of case paper by the Family Court, Villupuram on the ground of territorial jurisdiction is erroneous.

(3.) The learned counsel for the revision petitioner referred Sec. 7 of the Family Courts Act and contended that the Family Court shall have and exercise all the jurisdiction exerciseable by any District Court or any subordinate civil Court under any law for the time being in force in respect of suits and proceedings of the nature referred to in the explanation. Therefore, the Family Court is empowered to exercise the jurisdiction for the entire District of Villupuram and thus, the Suit filed by the petitioner is to be numbered and to be tried.