SIONA NURIELSAMUEL Vs. NURIEL NISSIM SAMUEL

JUDGEMENT

(1.) The short question that is posed before me in these three matters is whether this Court has power under Section 4-A of the Bombay City Civil Court Act, 1948 (hereafter "the Act") to transfer matrimonial disputes arising under the Jewish Law, to Bombay City Civil Court.

(2.) Three submissions were advanced, opposing the proposed transfer. These are :

(3.) The first objection has to be mentioned only to be rejected. It was pointed out to Ku. Iver who had raised it, that the Bombay Act 26 of 1950 by which Section 4-A was added, had received Presidential assent on 22nd May, 1950. The original Act of 1948 had also received the assent of the Governor-General. Thus the requirements of Article 254 of the Constitution stand duly complied with. The objection was, therefore, not seriously pressed and is hereby overruled.