PUNIT RAJGARIA Vs. NAINA AGARWAL

JUDGEMENT

(1.) The defendant has filed the present application being G.A. No. 2 of 2024 praying for rejection of plaint. The plaintiff has filed the suit being C.S. No. 10 of 2024 praying for the following reliefs:

(2.) The plaintiff in paragraph 35 of the plaint stated about the jurisdiction of this Court which reads as follows:

(3.) In the cause title of the plaint, the plaintiff has described the address of the plaintiff as residing at Ratan Textiles, Hanuman Mansion, PO & PS- Kartrasgarh, Dhanbad, Jharkhand - 828113, outside the jurisdiction of this Court. As regard to the address of the defendant is mentioned as residing at Halwaipatti, Station Road, Barakar, PS - Kulti, Paschim Bardhaman- 713324 and also at 1231 Vicente Dr # 51, City-Sunnyvale- 94086, California, USA, outside the jurisdiction of this Court. It is admitted that both the parties to the suit are outside the jurisdiction of this Court.