SUSHEELAMMA Vs. EARAMMA

JUDGEMENT

(1.) Heard.

(2.) By Administrative order of Hon'ble the Chief Justice referred in memo No.HCE:82/92 dated 30th September 1997, the appeals under Section 19 of the Family Courts Act are required to be classified as Miscellaneous First Appeal.

(3.) The Full Bench of Patna High Court in Sunita Kumari and etc. v. Prem Kumar , 2009 AIR(Pat) 183 discussing provisions of Section 104 and 2(2) of CPC and Section 19 of the Family Courts Act, held that the appeals under Section 19(1) of the Family Courts Act against the orders and decrees of the Family Court Act are to be registered as Miscellaneous First Appeal. Therefore, permission is accorded for conversion.