MAHARAJ SINGH Vs. SMT. UMA SINGH

JUDGEMENT

(1.) JUDGEMENT In this case the question referred to us by a learned single Judge of this Court is:-

(2.) THIS provision is pari materia with Section 28 of the Hindu Marriage Act. The words used therein are "may be appealed from under any law for the time being in force." The difference between the two provisions is that under Section 28 of the Hindu Marriage Act the word used is any instead of the. There is no substantial difference in the language of the two provisions. We have already held in Civil Revn. No. 910 of 1965 Smt. Sarla Devi v. Sri Balwan Singh AIR 1969 All 601 that an appeal lies under Section 28 of the Hindu Marriage Act against an order passed under Sec. 24 of the same Act.