YASH PARASHAR Vs. ASHVINI PARASHAR

JUDGEMENT

(1.) This petition under Sec. 19(4) of the Family Court Act, 1984 has been preferred by the petitioner against the order dtd. 18/2/2022 passed by First Additional Principal Judge, Family Court, Indore in M.J.C.No.139/2020 whereby the application filed by the petitioner under Sec. 91 of Cr.P.C.has been partly allowed.

(2.) Learned counsel for the petitioner submits that in pursuance of the law laid down by the Hon'ble Apex Court in the case of Rajnesh Vs. Neha and another reported in AIR 2021SC 565 both the parties have to file affidavits in proforma as prescribed by the Apex Court.

(3.) Learned counsel for the petitioner has drawn attention of this Court on affidavit filed by the respondent before the Family Court in which column no.F9, only account of Punjab National Bank is mentioned. It is further submitted that the respondent has account in Axis Bank also, therefore, the petitioner prayed before the Family Court to direct the respondent to furnish all the details of Bank account linked with PAN-BPUPG2866L of respondent. The learned Family Court has erred in partly allowing the application filed by the petitioner under Sec. 91 of the Cr.P.C.