AIR 1991 RAJASTHAN 133 ::(1992) 1 HinduLR 364 ::(1990) 2 Raj LR 246 ::(1990) 2 Raj LW 361 ::(1993) 1 DMC 285

Rajasthan High Court

Hon'ble Judge(s): K. Bhatnagar, N. K. Jain , JJ

(A) Family Court Act (66 of 1984) , S.19— Appeal - Against interlocutory orders Tenability - Order rejecting application for comparison of signatures and handwriting @page-Raj134- Does not decide matter finally - Appeal against such interlocutory order not maintainable. (Para 8) (B) Family Court Act (66 of 1984) , S.19— Appeal - Tenability - Order allowing/ rejecting amendment to petition - Cannot be termed as finally deciding case - Appeal not maintainable against such interlocutory order. (Para 11)