- (1.) The petitioner has preferred this writ petition aggrieved by order dated 05.10.2016 passed by Additional District Judge No.2, Udaipur, vide which the application filed by the defendant/petitioner under Order 7 Rule 11 CPC has been rejected.
(2.) It is contended by counsel for the petitioner that no cause of action accrued at Udaipur, and therefore, the Additional Sessions Judge was not having jurisdiction and the suit should have been rejected under Order 7 Rule 11 CPC It is also contended by counsel for the petitioner that the cheque was not issued by the defendant.
(3.) In support of his contentions, counsel for the petitioner has placed reliance on Union of India and Ors. Vs. Adani Exports Ltd. and Anr., 2001 AIR SCW 4690, wherein the Apex Court has discussed the concept of 'territorial jurisdiction'.;