ATULBHAI JAGDISHCHANDRA DAVE Vs. DEEPALIBEN ATULBHAI DAVE

JUDGEMENT

(1.) IN this appeal the appellant - original petitioner seeks to challenge judgment and order passed by the learned Single Judge dated 22.4.2011 in SCA No. 11391 of 2010, whereby the learned Single Judge rejected the petition confirming order passed by Second Additional Senior Civil Judge and Judicial Magistrate First Class, Bhavnagar, dated 3.8.2010 below Exh.60 in HMP No. 80 of 2005.

(2.) IT is evident that the challenge before the learned Single Judge was to the order passed by a Civil Court in a Hindu Marriage Petition. Learned Single Judge, in exercise of his jurisdiction under Article 227 of the Constitution, refused to grant any relief and rejected the petition. This being the position, present appeal would not be maintainable under Clause 15 of the Letters Patent.