MOOLA RAM Vs. LAXMI
LAWS(RAJ)-1990-2-66
HIGH COURT OF RAJASTHAN
Decided on February 20,1990

MOOLA RAM Appellant
VERSUS
LAXMI Respondents

JUDGEMENT

- (1.) This appeal is against the order passed by the learned Judge, Family Court, Jodhpur, under Section 125 of the Criminal Procedure Code as such in view of the provisions of the Act i.e. Section 10 and 18, the appeal filed in criminal side cannot be said to be erroneous. The office objection is overruled. Office shall proceed. Objection overruled.;


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