AASHRITH DAYANAND Vs. NIL

JUDGEMENT

(1.) The order impugned in this appeal dtd. 9/6/2023, not being an interlocutory order, appeal against such order is maintainable. Therefore, the office objection with regard to maintainability of the appeal is ignored.

(2.) Heard Sri.Padmanabha V. Mahale, learned Senior Counsel appearing for the appellants on behalf of Sri.Jayaraj D.S., counsel on record.

(3.) This appeal under Sec. 19(1) of the Family Court Act, 1984, has been filed against the order dtd. 9/6/2023 passed by the Family Court by which, petition filed by the parties under Sectin13(B) of the Hindu Marriage Act, 1955, has been dismissed for want of prosecution.