LALITA DEVI Vs. LAXMINARAYAN

JUDGEMENT

(1.) Heard.

(2.) From the perusal of the provision of Section 27, it is clear that the application under Section 27 is not maintainable independently. As per Section 27 in any pending proceeding under this Act the Court may make such provisions in the decree as it deems just and proper with respect to any property presented, at or about the time of marriage. The impugned order passed by Family Court appears to be justified, as under Section 27 of the Act no such independent application is maintainable. Thus, we do not find any illegality in the order passed by the Family Court. However, the appellant is free to avail the remedy available to her under the law.