GITABEN ATULKUMAR DESAI Vs. ATULSUMAR RASIKLAL DESAI

JUDGEMENT

(1.) Heard the learned counsel for the Petitioner.

(2.) Both the courts below have concurrently found that the wife is not entitled to have maintenance. One of the prominent consideration before the Court below is that she has been constantly going out with one Arvindbhai Patel even at odd hours despite the resistance by her husband. This fact has been established by the evidence on record.

(3.) Exhibit 8 is one such affidavit, which corroborates suspicion of the husband, as has been found by the Revisional Court. The brother of the applicant has stated on oath that applicant Gitaben is his real sister and she is having a bad character. He has also stated on oath that she is having illicit relations with outsiders since very beginning in derogation of the instructions of parents of the family.