KAMLA PATEL Vs. NEERAJ PRASAD PATEL

JUDGEMENT

(1.) I. A. No. 10468/09- This is an application for recall/modification of the order dated 21-4-2008. This Court on 21-4-2008 had passed the following order:

(2.) Be it noted, the present appeal has been preferred under Section 19 of the Family Courts Act, 1984 [for brevity 'the Act'] against the decision of the Family Court,Rewa, in Civil Case No.27-A/2005, dated 16-10-2007. By the impugned order the learned Family Judge,Rewa tried the issue Nos.7 and 8 which pertain to the jurisdiction of the Court and court-fees and eventually came to hold that the Family Court,Rewa has no jurisdiction to decide the case regarding recovery of property given on dowry and further directed the appellants to pay Court-fees according to the value of property. The learned Family Judge further directed for return of the plaint for presentation before the competent Court. Thus, in essence, the order under challenge is return of plaint.

(3.) In this context we may reproduce with profit Section 19 of the Act. It reads as under: