R.S.Narula, C.J. - (1.) This order will dispose of two connected Petition for revision Nos. 671 of 1975 filed under section 115 of the Code of Civil Procedure.
(2.) The facts giving rise to Civil Revision No. 670 of 1975 are these Smt. Salochna respondent, describing herself as Mrs. Salochna Trehan, filed an application under Order 33, Rule 1 of the Code for permission to sue the defendant Petitioner in forma pauperis for the recovery of Rs. 34,750.00 on account of arrears of maintenance from May 7, 1971 to April 15, 1974, and for future maintenance at the rate of Rs. 1,000.00 per month. The claim of the plaintiff-respondent in that application is that she is a pauper and unable to pay court-fee required to be paid on the plaint of her suit. According to the averments in the application, the plaintiff-respondent was married to the defendant-petitioner according to the Hindu rites at Chandigarh on May 7, 1971, and that thereafter the defendant - petitioner deserted her and neglected to maintain her after re-marrying one Promila Trehan. The cause of action for the suit is claimed to have arisen when under the garb of an alleged false and concocted story, the plaintiff-respondent was sent to Chandigarh on May 22, 1971, and was deserted by the defendant. The suit was claimed to be within the territorial jurisdiction of the Civil Courts at Chandigarh on inter alia the ground that the marriage between the contesting parties took place at Chandigarh.
(3.) The above-mentioned averments relating to the performance of marriage at Chandigarh, the cause of action, and territorial jurisdiction are contained in paragraphs 2, 21 and 22 of the application for leave to sue in forma pauperis.;