RAJWINDER SINGH SEKHON Vs. SHIVANI SEKHON

JUDGEMENT

(1.) Petitioner/Husband is aggrieved by the order dated 10.9.2014 (P-5) passed by learned Additional District Judge, Chandigarh whereby his application under Order 7, Rule 11 read with Section 20 CPC for rejection of the divorce petition has been dismissed.

(2.) Learned counsel for the petitioner submits that the respondent wife is not resident of Chandigarh so as to maintain the present divorce petition at Chandigarh. He submits that she is employed and resident of Moga and therefore, the Courts at Chandigarh have no jurisdiction.

(3.) Having heard learned counsel for the petitioner and perused the impugned order, this Court finds no ground to interfere with the impugned order.