Rambabu Biyani vs Smt. Priya
2021 Latest Caselaw 2196 MP

                                                                         1                               FA-774-2020
                                           The High Court Of Madhya Pradesh
                                                       FA-774-2020
                                                  (RAMBABU BIYANI AND OTHERS Vs SMT. PRIYA AND OTHERS)

                                   5
                                   Indore, Dated : 08-06-2021
                                         Heard through Video Conferencing.
                                         Shri Vishwas Daima, learned counsel for the Petitioner .
                                         Shri Mahendra Kumar Jain, learned counsel for the respondent has

raised a preliminary objection that the order of interim maintenance is an interlocutory order, therefore, an appeal under section 19(1) of the Family

Courts Act is not maintainable. In support of his submission he has placed reliance upon the judgment in the matter of Aruna Choudhary Vs. Sudhakar Choudhary, reported in 2004(2) MPLJ 101.

Learned counsel for the appellant prays for time to examine and argue on the question of maintainability.

Counsel for the parties are also directed to examine the full Bench judgment dated 11.7.2019 in C.R.No.150/2019.

List after two weeks.

                                       (PRAKASH SHRIVASTAVA)                                 (VIRENDER SINGH)
                                              JUDGE                                                  JUDGE




Signature Not Verified
  SAN




Digitally signed by HEMANT SARAF
Date: 2021.06.08 18:11:13 IST