RAKESH KUMAR SHANDILYA Vs. RENU

JUDGEMENT

(1.) Heard Sri Vijay Prakash, learned counsel appearing for Sri Rakesh Kumar Shandilya,the applicant.

(2.) The applicant filed in the Court of Family Court, Meerut, a petition for divorce against Smt. Renu, the opposite-party, under S. 13 of the Hindu Marriage Act, 1995 (hereinafter called the Act), being case No. 55 of 1997. The opposite-party moved an application under S. 24 of the Act which has been allowed by the Family Court vide its order dated 3/10/1997. Against this order the applicant has filed instant revision under S. 115 of the Code of Civil Procedure, 1908 (hereinafter called the Code).

(3.) The Stamp Reporter of the Court made a report dated 24/10/1997 to the effect that the instant revision is not maintainable. Thereupon, the question of maintainability of revision received consideration of a learned single Judge.