PRASHANT SHRIVAS Vs. NISHA SHRIVAS

JUDGEMENT

(1.) Heard.

(2.) Earlier, petitioner had approached this Court vide Writ Petition No.6565/2015 being aggrieved of order-dated 20.3.2015, whereby objection preferred by the petitioner with regard to maintainability of proceedings before the Family Court at Sagar was dismissed. A coordinate Bench of this Court while taking into consideration that the objection raised by the petitioner was dismissed in a perfunctory manner by the Family Court, proceeded to set aside the order and remitted the matter for reconsideration of said objection by order-dated 24.7.2015.

(3.) On reconsideration, Family Court, Sagar passed the impugned order holding that the proceedings brought in the Family Court at Sagar is well within its jurisdiction on a finding that the respondent-wife was residing at Sagar when the application under Section 125 of the Code was filed. Reasons which find mention are in the following terms ­ . . . . Vernacular text is Ommited . . . .