Avantika vs State Of U.P. And Another
2021 Latest Caselaw 4486 ALL

Citation : 2021 Latest Caselaw 4486 ALL
Judgement Date : 23 March, 2021

Allahabad High Court

Avantika vs State Of U.P. And Another on 23 March, 2021

Bench: Saral Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- CIVIL REVISION DEFECTIVE No. - 19 of 2021
 

 
Revisionist :- Avantika
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Krishnakant Gupta
 
Counsel for Opposite Party :- C.S.C.
 

 
Hon'ble Saral Srivastava,J.

Heard learned counsel for the revision-applicant.

The present revision is directed against the order dated 29.2.2020 passed by the Principal Judge, Family Court, Gautam Budh Nagar in Case No. 339 of 2017 (Awadhesh Vs.Avantika).

The Stamp Reporter has reported that the present civil revision against the order of Family Court is not maintainable.

Since Section 19 of The Family Court Act, 1984 provides for an appeal from every judgment or order passed by the Family Court, therefore, the revision is not maintainable in view of Section 19 of The Family Court Act, 1984.

Accordingly, this civil revision is dismissed as not maintainable with liberty to the revision-applicant to take appropriate recourse available to her under the law.

Order Date :- 23.3.2021

SKM