HARPAL SINGH Vs. MAYA DEVI

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) The application is disposed of.

(3.) The present appeal under Sec. 19 of the Family Courts Act, 1984 has been filed against the impugned Order dtd. 25/9/2023 passed in Suit No.142/23 by the learned Judge, Family Court, Dwarka, New Delhi with the following prayer :