RAVINDRA Vs. PRADNYA

JUDGEMENT

(1.) ADMIT . Matter heard finally with the consent of the parties.

(2.) PETITIONER husband has filed this Revision Application against order dated 3rd September, 2013 passed in Special Civil Suit No.54 of 2009 by Joint Civil Judge, Senior Division, Nanded, below Exhibit 1 rejecting his request regarding jurisdiction and holding that the said Court had jurisdiction to try the matter.

(3.) POINT for consideration is: -