PRAAVEEN RAMESH GHUWALEWALA Vs. NEETA PRAVEEN GHUWALEWALA

JUDGEMENT

(1.) The present appeal arises against the judgement and order dated 26.5.2009 passed by the Family Court in Family Suit No.659 of 2004, whereby the decree of divorce has been passed and it is further ordered that the plaintiff would be entitled for maintenance of Rs.5,000/- per month and the daughter Komal would be entitled for maintenance of Rs.3,000/- per month and the custody of the daughter Komal is given to the plaintiff mother.

(2.) We have heard the learned Counsel appearing for both the sides, for final disposal.

(3.) At the outset, the learned Counsel appearing for the respondent, Mr.Darji has produced the marriage certificate of the respondent dated 28.3.2010 for her marriage with one Mr.Rajesh Gopalchand Makharia.