PUSHPA DEVI Vs. TINKU KUMAR

JUDGEMENT

(1.) At the time of hearing of this case, a question has arisen as to whether the appeal would be maintainable in view of the bar provided by the statute for entertaining of such appeal under Section 19 (2) of the Family Courts Act, 1984 (hereinafter in short referred to as the "Act")? The aforesaid issue has been raised on behalf of the respondent.

(2.) Following facts are necessary to be noted for better appreciation:-

(3.) The marriage between the parties was solemnized in the year 2009. It appears that a petition under Section 13 B of the Hindu Marriage Act was filed by the parties for grant of divorce with mutual consent which was effectually granted by judgment and order dated 006.2016 passed in Matrimonial Case No.166 of 2015.