KUSUM Vs. KAILASH CHOUDHARY

JUDGEMENT

(1.) This appeal under S. 19 of the Family Courts Act is directed against the order dated 11-5-93 passed by the learned Judge, Family Court, Udaipur.

(2.) This appeal has been filed on 21-5-93. A notice to show cause was issued on 27-5-93 and in the meanwhile the father respondent was permitted to meet the children but he was not allowed to take the children out of house of the appellant. The appeal has come up before us and as agreed the same is heard finally.

(3.) Mr. Singhvi has put in appearance on behalf of the respondent and raised a preliminary objection regarding the maintainability of the misc. appeal on the ground that the same has been filed against an interlocutory order. He has relied on Major Raja P. Singh v. Smt. Surendra Kumari, AIR 1991 Raj 133.