INDIRA Vs. N KANNAN

JUDGEMENT

(1.) ) The petitioners have come forward with this petition challenging the order of the dismissal of the maintenance petition filed by the petitioners in M. C. No. 22 of 2002 by the learned Judge, Family Court, Salem by order dated 4. 2. 2004.

(2.) LEARNED counsel for the petitioners has submitted that the learned Judge, Family Court, Salem dismissed the petition mainly on the ground that the petitioners were admittedly residing only at Vennanthur, namakkal District and the respondent is residing at Coimbatore and the petitioners lastly resided admittedly at Coimbatore with the respondent and therefore the petition is liable to be dismissed on the ground that Salem Court is not having territorial jurisdiction to entertain this petition for maintenance filed by the petitioners.

(3.) MR. N. Doraisamy, learned counsel for the respondent/ husband contended that there is no illegality or infirmity in the order passed by the learned Judge, Family Court, Salem and it is submitted by the learned counsel for the respondent that the learned Judge has given a specific reason to the effect that the petitioners are admittedly residing at Vennanthur of namakkal District and now the respondent is residing at Coimbatore. Therefore it is submitted that the learned Family Judge Salem has rightly dismissed the maintenance case petition filed by the petitioners herein.