JAGDISH PRASAD CHOUHAN Vs. BHUNESHWAR CHOUHAN AND ORS.

JUDGEMENT

(1.) Heard Mr. Bindhyachal Singh, counsel for the petitioner and Mr. Manoj Kumar Sinha, counsel for the opposite party no.1.

(2.) The matter has been listed for considering the maintainability of revision application. The petitioner, who was not impleaded as a party in the proceedings before the Family Court, has filed this petition under Sec. 115 of the Code of Civil Procedure challenging the order dated 10.8.2007 of the Family Court, whereunder the said petitioner has been impleaded as a second respondent and certain allegations have also been incorporated by way of amendment.

(3.) The office note points out that revision is not maintainable in view of the provision of Sec. 19(5) of the Family Courts Act.