RAJESH KUMAR SINGH Vs. RITA SINGH

JUDGEMENT

(1.) HEARD the parties.

(2.) THIS appeal has been filed under section 19 of the Family Courts Act (hereinafter referred to as the Act) against the impugned order rendered by Principal Judge, Family Court, Patna, whereby the objection raised by the appellant with regard to maintainability of the suit in question filed before trial court has been rejected on merit as well as on the ground that the said application was not maintainable.

(3.) ON the other hand, Shri R.K.Jain, learned Senior Counsel appearing on behalf of the appellant submitted that the impugned order cannot be treated to be interlocutory one; as such the bar provided under section 19(1) of the Act shall not operate. Learned counsel appearing on behalf of the parties placed reliance upon various decisions in support of their submissions.