VIRA CHATUR KRIPALANI Vs. CHATUR TAHILRAM KRIPALANI

JUDGEMENT

(1.) The above Family Court Appeal came to be admitted on 169 2015. The same is directed against the judgment and order dated 22-4-2015 passed by the Learned Judge of the Family Court whereby the Petition being No. E98/2013 filed by the Appellant under Section 125 of CrPC along with Sections 18, 20 and 22 of the Protection of Women from Domestic Violence Act, 2005, came to be dismissed.

(2.) In the above Appeal, the Appellant has filed the instant Civil Application No. 258 of 2015, claiming the following interim reliefs pending the above Family Court Appeal:

(3.) To the above Civil Application, the Respondent husband has filed an Affidavit in Reply dated 21-9-2016, in which, in paragraph 7 he has taken an objection to the maintainability of the above Family Court Appeal under Section 19 of the Family Courts Act 1984, on the ground that the said Petition No. E98 of 2013 was filed by the Appellant under Section 125 of the CrPC and Sections 18, 20 and 22 of the Domestic Violence Act, 2005. He has thereafter reproduced Section 19 of the Family Courts Act in verbatim so as to buttress his case of the above Family Court Appeal being not maintainable.