FA/160/2023
2023 Latest Caselaw 3120 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date
No           or directions and
             Registrar's order
              with Signatures
                                 FA 160/2023
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Ms. Sunanya Kohli Kothari, Advocate, for the appellant.

(2) Appellant is aggrieved by a judgment rendered by Family Court, Vikasnagar, Dehradun, whereby suit filed by the respondent for dissolution of marriage has been decreed. This appeal has been filed under Section 28 of the Hindu Marriage Act. Section 19 of the Family Courts Act read with Section 7 of the said Act provides that every judgment and order passed by Family Court shall be appealable before High Court, both on facts and law. It further provides that appeal shall lie before Division Bench against the judgment of Family Court. Since appellant has challenged the judgment rendered by Family Court, therefore, appeal can only be filed under Section 19 of the Family Courts Act.

(3) Learned Counsel for the appellant seeks adjournment to enable her to file appropriate application for amending the memo of appeal.

(3) List on 2.11.2023.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 12.10.2023 Pr