PRASAD BEHERA Vs. URMILA BEHERA

JUDGEMENT

(1.) Mr. Mohapatra, learned advocate appears on behalf of appellant-husband. His client is aggrieved by order dtd. 19/7/2023 made by the family Court rejecting the civil proceeding under Rule-10 in order-VII Code of Civil Procedure, 1908. He submits, the marriage was solemnized in Parjanga, Dhenkanal, which comes within local limits of revenue sub-division of Dhenkanal, over which family Court, Dhenkanal exercises jurisdiction under Sec. 7 in Family Courts Act, 1984.

(2.) He hands up notification dtd. 7/11/2013 issued by the Government of Odisha, Law Department to submit, entry 8 is family Court, Dhenkanal providing for local limits of its jurisdiction to be revenue sub-division of Dhenkanal.

(3.) We by our orders dtd. 2/1/2024 and 9/2/2024 made directions including requiring the postal authority to serve on respondent-wife, to record by the later order that the situation must be accepted to be good service on her. She goes unrepresented.