DHANRAJ Vs. POOJA

JUDGEMENT

(1.) Applicant 1 is assailing the order dtd. 28/8/2021, rendered by the Civil Judge Senior Division, Gondia, in Hindu Marriage Petition 71/2020, whereby the learned Judge was pleased to reject the application preferred by the petitioner 1-husband under Order 7 Rule 11 of the Code of Civil Procedure.

(2.) The application seeking rejection of plaint was preferred on the ground of absence of territorial jurisdiction to entertain and try the Hindu Marriage Petition filed by the wife.

(3.) Perusal of the petition filed by the wife seeking dissolution of marriage and custody of minor child reveals that the wife has asserted that she is residing at Gondia with her elder sister. The wife contends that she is compelled to reside with her elder sister in the absence of sufficient means for survival.