RAJNI GUPTA Vs. VIKAS GUPTA

JUDGEMENT

(1.) By the present petition the petitioner challenges the order dated 21.08.2019 passed by the learned Judge Family Court, District Shahdara, Karkardooma, Delhi in HMA No.166/2017, titled Dr.Vikas Gupta v. Dr.Rajni Gupta. The Impugned Order dismisses the application filed by the petitioner seeking to produce additional documents as also examine various witnesses. The Impugned Order also appoints a Local Commissioner to record the evidence of the petitioner.

(2.) The learned senior counsel for the respondent has raised a preliminary objection on the maintainability of the present petition. She contends that against the Impugned order an appeal under Section 19(1) of the Family Courts Act, 1984 (hereinafter referred to as the 'Act') is maintainable. This is disputed by the learned counsel for the petitioner.

(3.) Section 19 of the Act is reproduced hereinbelow: