PARESH KUMAR PARICHHA Vs. ANITA KUMARI PARICHHA

JUDGEMENT

(1.) Mr. Das, learned advocate appears on behalf of appellant-husband. He submits, the appeal is against order dtd. 10/12/2021, passed in execution by Court of Civil Judge ( Senior Division), Parlakhemundi, District-Gajapati. Incorrect appreciation of the decree is what his client is aggrieved by.

(2.) On query from Court, he submits, this appeal has been preferred under sub sec. (4) of sec. 19 in Family Court's Act, 1894. On further query from Court he submits, the order was made by the Civil Judge because the Family Court had not been constituted.

(3.) Sub-sec. (4) in sec. 19 is reproduced below:-