Smt. Neha vs Ravi Kumar
2011 Latest Caselaw 222 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- CIVIL REVISION No. - 100 of 2011
 

 
Petitioner :- Smt. Neha
 
Respondent :- Ravi Kumar
 
Petitioner Counsel :- A.K.S. Bais
 

 
Hon'ble Rajes Kumar,J.

The revisionist is wife of the respondent. The respondent filed a suit for divorce under Section 13 of the Hindu Marriage Act. The marriage took place in the year 2006 and the suit was filed in the year 2009. The revisionist  moved an application before the court below that her marriage took place in Haryana and both husband and wife are residing at Haryana therefore, the court below has no jurisdiction to entertain the suit. The Additional District Judge, Saharanpur by the impugned order rejected the application.

Learned counsel for the revisionist submitted that his client is ready to settle the dispute.

In view of the above, let the matter be referred to Mediation Centre, High Court, Allahabad.

Issue notice to respondent.

The revisionist as well as respondent are directed to appear on 2.4.2011 before the Mediation Centre, High Court, Allahabad and the Mediation Centre, High Court, Allahabad is directed to give the report as early as possible.

List this matter in week commencing 18.4.2011

Order Date :- 11.3.2011

OP