- (1.) This appeal is at the instance of a husband in proceedings under Section 25 of the Hindu Marriage Act and is directed against Order No. 2, dated June 15, 2005 passed by the learned District Judge, Howrah thereby passing an ad interim order of injunction in connection with the said proceedings for permanent alimony.
(2.) In our view, an order of ad interim order of injunction under Order 39 Rules 1 and 2 of the Code of Civil Procedure passed in proceedings under Section 25 of the Hindu Marriage Act is not appealable under Order 43 Rule 1 (r) of the Code.
(3.) It appears from the provisions of Section 28 of the Hindu Marriage Act that only final decree passed in the proceedings and final order under Sections 25 and 26 of the Act are appealable and no other orders are appealable under the provisions of the said Act.;