RAJU Vs. NEELAM & ORS

JUDGEMENT

(1.) Cms No.37815/2018 & 37816/2018 in CM(M) No.1109/2018 (both for exemption) & CM No.37678/2018 in FAO No.431/2018 (for exemption)

(2.) The applications are disposed of.

(3.) Both proceedings are taken up together as entail common question of law i.e., interdiction by Family Courts Act, 1984 of remedies against orders in proceedings under the Hindu Marriage Act, 1955.