SARIKA Vs. KUSUMLATA

JUDGEMENT

(1.) Rule, with the consent of the learned Counsel appearing for the parties, made returnable forthwith and heard.

(2.) The Writ Jurisdiction of this Court, under Article 227 of the Constitution of India, is invoked against the order dated 20th March, 2013, passed by the learned Judge of the City Civil Court, Borivali Division, Dindoshi, Mumbai, by which order, the learned Judge has ruled that the said Court has the jurisdiction to try and entertain the Suit.

(3.) The Petitioner herein is the original Defendant No. 2 to the Suit in question. The Respondent No. 1 herein is the original Plaintiff, who is the motherinlaw of the Petitioner and the mother of the Defendant No. 1. The Defendant No. 1 is the husband of the Petitioner. The Suit in question being S. C. Suit No. 1560 of 2011 has been filed for the following relief: