RAJENDRA Vs. ANITA

JUDGEMENT

(1.) THERE is another case Civil Revision No. 446/93 (Rajendra Kumar v. Anita), arising out of the same proceedings before the Trial Court. Both these applications have been simultaneously heard and are being decided by this order.

(2.) IN Civil Revision No. 144/93 order dated 10. 3. 1993 is under challenge on the ground that the Trial Court erred in not deciding the issue as regards jurisdiction, the objection as to prematurity of the action was wrongly rejected, the prayer for in camera hearing was wrongly rejected, the objection under Section 13 (1) (a) of the Hindu Marriage Act was not properly decided and that the Trial Court has erred is not framing preliminary issues and ignoring the provisions of Section 11 of the Code of Civil Procedure. In Civil Revision No. 446/93 the order dated 8. 11. 1993 has been challenged and it is prayed that proper order for custody of the child and his welfare be passed.

(3.) THE case arises out of a matrimonial, dispute. By order dated 10. 3. 1993, which is under challenge in Civil Revision No. 144/93, the Trial Court has rejected the objection that it had no jurisdiction to try the case. Admittedly, the marriage was solemnised in Indore city. The District Court at Indore, therefore, will be one of the Courts having jurisdiction to try the case. The applicant's contention otherwise is meaningless.