Chatrasal Singh vs Smt.Priyanka
2015 Latest Caselaw 1046 ALL

Citation : 2015 Latest Caselaw 1046 ALL
Judgement Date : 7 July, 2015

Allahabad High Court

Chatrasal Singh vs Smt.Priyanka on 7 July, 2015

Bench: Sudhir Agarwal, Brijesh Kumar Srivastava-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- FIRST APPEAL No. - 349 of 2015
 

 
Appellant :- Chatrasal Singh
 
Respondent :- Smt.Priyanka
 
Counsel for Appellant :- Anil Sharma
 
Counsel for Respondent :- Sharad Sharma
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Brijesh Kumar Srivastava-II,J.

1. The only questions are whether family court at Rampurhad jurisdiction to entertain the application and whether it was a matter under the Guardian and Wards Act, 1890 or not. Both parties are represented through their counsel and request that the appeal be decided finally at this stage dispensing with the summoning of record and filing of paper book.

2. Request accepted.

3. Let the appeal be put up tomorrow i.e. 8.7.2015 for final hearing on the aforesaid points of determination.

Order Date :- 7.7.2015

Ashish Pd.

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