SNEHA DAHIRE Vs. TARUN DAHIRE

JUDGEMENT

(1.) The present appeal is preferred by the appellant challenging the judgment and decree dtd. 6/1/2020 passed by the learned Principal Judge, Family Court, Raipur in Civil Suit No.664/2019 in between Tarun Dahire vs. Smt. Sneha Dahire, whereby the application filed by the respondent husband under Sec. 13 (B) of the Hindu Marriage Act, 1955 has been allowed.

(2.) The Office has raised objection that the present appeal is not maintainable for the reason that it is barred under Sec. 19 (2) of the Family Court Act, 1984, as no appeal would lie from a decree or order passed by the Family Court with the consent of the parties.

(3.) The appearance of the respondent is already on record.