JYOTI VARKADE Vs. GOVIND SHAH

JUDGEMENT

(1.) Heard on I.A.No.1/2024 for condonation of delay in filing the instant appeal.

(2.) On due consideration and having heard learned counsel for the parties, I.A.No.1/2024 is allowed and delay in filing the appeal is hereby condoned.

(3.) The appellant herein has preferred this appeal under Sec. 19(1) of the Family Courts Act, 1984 calling in question legality, validity and correctness of judgment & decree dtd. 22/9/2023 passed by the 2 nd Additional Principal Judge, Family Court, Bilaspur in Civil Suit No.735-A/2023, by which the Family Court has dissolved the marriage under Sec. 13B of the Hindu Marriage Act, 1955 on the basis of divorce taken on mutual consent.