SUSHREE SATABDI MISHRA Vs. PABITRA KUMAR PATI

JUDGEMENT

(1.) Mr. Nayak, learned advocate appears on behalf of petitioner wife. He submits, his client has received summons in divorce case filed by her husband in the Court at Baripada. The date is today. He submits with reference to paragraph-3 in the divorce petition that the marriage was solemnized in village Agarpada in Bhadrak District. His client is now residing there with her parents.

(2.) Sec. 19 in Hindu Marriage Act, 1955 provides for Court to which the petition shall be presented. Opposite party having filed for divorce, clause (iii) under sec. 19 may not be applicable.

(3.) Issue notice along with copy of this order on opposite party. Petitioner will put in requisites.