Rajasthan High Court - Jodhpur
Nitesh Chobisa vs Smt. Nisha Chobisa And Ors on 3 December, 2018
Bench: Pradeep Nandrajog, Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Civil Misc. Appeal No. 922/2018
Nitesh Chobisa S/o Shri Narayan Lal Chobisa, R/o Village Antri,
Tehsil Sagwada, Distt. Doongarpur. At Present R/o Ramada
Hotel, Rampura, Choraha, Udaipur.
----Appellant
Versus
1. Smt. Nisha Chobisa W/o Shri Nitesh Chobisa, R/o Village
Sehlota, Tehsil Sagwada, Distt. Doongarpur At Present
R/o Harsh Nagar, 80 Feet Road, Rampura, Chouraha,
Udaipur.
2. Miss Reni D/o Shri Nitesh Chobisa,
3. Miss Princi D/o Shri Nitesh Chobisa,
4. Parth S/o Shri Nitesh Chobisa,
Respondents No. 2 To 4 Through Their Natural Guardian
Mother Smt. Nisha Chobisa W/o Shri Nitesh Chobisa, R/o
Village Sehlota, Tehsil Sagwada, Distt. Doongarpur At
Present R/o - Harsh Nagar, 80 Feet Road, Rampura,
Chouraha, Udaipur.
----Respondents
For Appellant(s) : Mr. Vipin Makkad
For Respondent(s) : ---
HON'BLE THE CHIEF JUSTICE MR. PRADEEP NANDRAJOG
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 03/12/2018
1. The appeal lays a challenge to a judgment dated 23.12.2017 deciding respondents' application under Section 125 Cr.P.C.
2. In view of Sub-section (2) of Section 19 of the Family Courts Act, 1984 no appeal lies against the impugned judgment. The remedy of the appellant is to challenge the impugned decision by way of a criminal revision petition.
(2 of 2) [CMA-922/2018]
3. The appeal is dismissed as not maintainable. (DR. PUSHPENDRA SINGH BHATI),J (PRADEEP NANDRAJOG),CJ Mohit Tak/-
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