RAGHUNATH BHARAMANATH PATIL Vs. SMT. MONAKKA RAGHUNATH PATIL

JUDGEMENT

(1.) IN view of Section 19(2) of the Family Courts Act which reads as under: Section 19(1) ... Section 19(2): No appeal shall lie from a decree or order passed by the family court with the consent of the parties or from the order passed under Chapter IX of Code of Criminal Procedure. (This amendment has been introduced by Act No. 59 of 1991).

(2.) THIS appeal is misconceived.

(3.) IN view of Section 19(2), the present appeal is misconceived and is not maintainable. As such this appeal is hereby dismissed as not maintainable.