S A Vs. M A

JUDGEMENT

(1.) The present appeal under Section 19(1) of the Family Courts Act, 1984, impugns an order dated 18.11.2017 passed by the Principal Judge, Family Courts, South-East, Saket, Delhi.

(2.) The issue that has been raised by the appellant wife in the present appeal is predicated on the submission that in a matrimonial proceeding under the Hindu Marriage Act, 1955 (hereinafter referred to as the 'said Act'), the appellant wife (respondent therein) is entitled to have an application under Section 24 of the said Act determined before filing a written statement in the divorce proceedings.

(3.) In order to appreciate the submissions made on behalf of the appellant wife, we consider it appropriate to extract the impugned order dated in full, which is reproduced hereinunder:- SAKET, NEW DELHI/"