FA/94/2025
2025 Latest Caselaw 1231 UK

Uttarakhand High Court

FA/94/2025 on 21 July, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

               Office Notes,
            reports, orders or
             proceedings or
No   Date                                          COURT'S OR JUDGES'S ORDERS
              directions and
            Registrar's order
             with Signatures

                                 FA No.94 of 2025
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Subhash Upadhyay, J.

Mr. Devang Dobhal, learned counsel for the appellant.

2. This appeal is filed under Section 19(1) of The Family Courts Act against judgment dated 28.04.2025 passed by Additional Principal Judge, Family Court, Rishikesh, District Dehradun in Matrimonial Suit No.149 of 2023. By the said judgment, petition under Section 9 of the Hindu Marriage Act filed by the respondent was allowed.

3. As per office report, the appeal is within time.

4. Issue notice to respondent returnable within four weeks.

5. List this case on 22.09.2025.

(Subhash Upadhyay, J.) (Manoj Kumar Tiwari, J.) 21.07.2025 SS