PRASHANT ARVINDBHAI HALARI Vs. NINA VIVEK MUSHALE

JUDGEMENT

(1.) Being aggrieved by the Judgment and Decree dated 16.04.2016 passed by the Family Court No.3, Ahmedabad, the appellant has preferred this appeal under section 19(3) of the Family Courts Act, 1984.

(2.) The factual background arising in this appeal are as under

(3.) Heard Mr. Prakash Kanabar, learned advocate for the appellant and the respondent party-in-person.