UDAY NARENDRABHAI BHATT Vs. SHIVANGI NARENDRABHAI SHASTRI

JUDGEMENT

(1.) Rule. Ms. Shivangi Narendrabhai Shastri- respondent herein is present in person along with her brother Animesh Shastri before the Court and waives service of Rule.

(2.) Before proceeding with the matter, an endeavour was made by this Court to settle the disputes between the parties for reunion. However, the respondent has declined to do so. Hence, this matter is taken up for hearing at their joint request.

(3.) This petition is directed against the order dated 28.12.2010 passed by the learned Principal Senior Civil Judge, Nadiad in Hindu Marriage Petition No. 189 of 2009 wherein the learned Judge has rejected the application given by both the parties jointly by observing that the Court has no power to convert the application from Section 13 of Hindu Marriage Act to Section 13B(1) of the Hindu Marriage Act and further observing that there is no specific provision provided to convert such application.