ACHLA KHANNA Vs. ROHIT KHANNA

JUDGEMENT

(1.) Achla Khanna-petitioner has filed this civil revision petition against Rohit Khanna-respondent under Article 227 of the Constitution of India for setting aside the impugned order dated 10.10.2012 (Annexure-P.1) passed by the learned Additional District Judge, Jalandhar, holding that the Court at Jalandhar has jurisdiction to try the divorce petition, the same being against law and facts and suffers from material irregularity and illegality in the exercise of jurisdiction.

(2.) Notice of motion was issued in this petition. The respondent put in appearance through counsel and contested this petition. I have heard learned counsel for the parties and have gone through the record.

(3.) From the record, I find that Rohit Khanna-husband filed a petition for dissolution of marriage by a decree of divorce under Section 13 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act') against Mrs. Achla Khanna-wife. An application was filed by Achla Khanna-wife claiming that the Court at Jalandhar has no territorial jurisdiction to try the case. This fact is clear from the pleadings of the husband.