JAYANTI PRASAD GAUTAM Vs. PRAGYA GAUTAM

JUDGEMENT

(1.) On 17th September, 2018, following order was passed:

(2.) This petition came up first before this Court on 6th February, 2018 when notice thereof was ordered to be issued and the operation of the impugned order stayed. The respondent has filed a reply to the petition to which rejoinder has been filed.

(3.) Attention of the counsel for the petitioner is drawn to the dicta of the Division Bench of this Court in Manish Aggarwal Vs. Seema Aggarwal, (2013) 1 ILR(Del) 210 holding that against orders under Sections 24 to 27 of the Hindu Marriage Act, 1955, appeal lies under Section 19(6) of the Family Courts Act, 1984. On parity, an appeal would lie under Section 19(6) of the Family Courts Act against an order of maintenance under the Hindu Adoption and Maintenance Act, 1956 also.