SABAH ADNAN SAMI KHAN Vs. ADNAN SAMI KHAN

JUDGEMENT

(1.) In this appeal under section 19 of the Family Courts Act, 1984, the following questions are raised for our consideration:

(2.) This appeal was admitted on 14.12.2009 and, on 1.2.2010, liberty was granted to the appellant to submit private paper book within a period of six weeks and to apply for fixed date of hearing of the appeal. The appellant, along with the appeal, had filed a Civil Application, being Civil Application No.53 of 2010, for interim reliefs prayed for therein. This civil application was placed on board on 10.3.2010 for hearing. On this date, we heard learned counsel for the parties for some time and, in the course of hearing, they jointly requested to take up the appeal itself for final disposal.

(3.) Learned counsel for the parties addressed the court only on the aforesaid questions, and all the questions being the questions of law they fairly stated that evidence for addressing the questions is not necessary and they would address the court on the basis of admitted facts and the material placed before us and that they would not seek remand of the matter for allowing the parties to lead evidence. In view thereof, we have heard learned counsel for the parties at considerable length.