NEETA Vs. DINESH KUMAR

JUDGEMENT

(1.) THIS revision petition is heard finally on the request of both the Counsel.

(2.) THE facts of the matter need to be stated for the purpose of unfolding the issue in controversy. Dinesh Kumar s/o R. T. Shukla, R/o Ratlam, filed matrimonial petition in the District Court of Ratlam praying for a decree of divorce from and against his wife Neeta, resident of Freeganj, Ratlam. On 18. 1 94 an application was moved by Neeta, challenging the jurisdiction of District Court, Ratlam. A contention to that effect was also raised in written statement in para 11. filed by wife Neeta. The matter was fixed for recording of evidence on 18. 1. 94. On that day the prayer of no jurisdiction was pressed on behalf of wife Neeta and it was prayed that said issue be decided as preliminary issue. The Court passed an order on same day and ordered that the objection in respect of jurisdiction of the Court would be decided at the time of decision of matrimonial petition.

(3.) BEING aggrieved by the said order the petitioner has preferred this revision petition.