VEENA LODHA Vs. NARENDRA MAL LODHA

JUDGEMENT

(1.) THIS application wherein a show cause notice was given to the non-petitioner comes up for admission.

(2.) HEARD learned counsel for the petitioner.

(3.) IT is contended that the Additional District Judge No. 1, Jodhpur, has no jurisdiction to try the petition under Section 13 (1a) (ii) of the Hindu Marriage act as such petition could only be tried by the principal court of original jurisdiction, namely, the District Court, Jodhpur. The argument of the learned counsel for the petitioner is that unless there is a notification of the State government published in the official gazette authorising any other Civil Court to try the matters under the Hindu Marriage Act, the District Court is the only competent Court to try such matters. In support of his contention, the learned counsel for the petitioner has relied upon Kuldipsingh v. State of Punjab, AIR 1956 SC 391 and Janak Dulari v. Narain Das, AIR 1959 Punj 50.