SHAILENDRA Vs. SMT. DEEPIKA

JUDGEMENT

(1.) - Having examined the record, it is noticed that by the impugned order, an application under section 24 of the Hindu Marriage Act has been decided by the Family Court, Indore and against such an order, petitioner has remedy of filing of appeal under Section 19 of the Family Court Act.

(2.) The Division Bench in the matter of Prafull Kumar v. Smt. Asha in FA No.764/2015 has held as under:-

(3.) Since, the petitioner has remedy of filing an appeal against the impugned order, therefore, no case is made out to entertain the writ petition which is accordingly dismissed, however with liberty to the petitioner to challenge the impugned order in appeal.