GOURANGA CHANDRA DAS Vs. ZEENA DAS & ANR.

JUDGEMENT

(1.) Heard Ms. J. Rath, learned counsel for the petitioner and Mr. Panigraphi, learned counsel for the opposite parties.

(2.) This matter arises against an order dated 19.11.1999 passed by the Judge Family Court, Rourkela in C.P. No. 75 of 1999, a challenge by the husband on the territorial jurisdiction of the court.

(3.) After closure of the evidence, petitioner-husband filed the petition stating that the marriage so also last place of residence is at village Lakshmipur, P.O.-Gabardanga, P.S.-Hawarha, Dist-24-Praganas (North), West Bengal an application under the premises is not maintainable at Rourkela.