MINAXIBEN RAMESHCHANDRA DAVE Vs. YOGESH RATILAL PANDYA

JUDGEMENT

(1.) THE present petition under Article 226 and 227 of the Constitution of India is preferred by the wife of respondent challenging the orders passed by learned 2nd Joint Civil Judge (S.D.), Surendranagar, below Exh.42 and 57 and order below Exh.46.

(2.) THE brief facts of the present case as under:-