PREETI R RANKA Vs. RAJESH MAGANLAL RANKA

JUDGEMENT

(1.) First Appeal No.3121 of 2010 arises against judgment and order dated 20.04.2009 passed by Family Court, Ahmedabad below Petition No.713 of 2001, whereas First Appeal No.3122 of 2010 arises against the judgment and order dated 20.04.2009 passed by Family Court, Ahmedabad below Review Application No.2 of 2004.

(2.) We may record that appellant-Preeti R. Ranka in both the matters is wife and respondent-Rajesh Maganlal Ranka is the husband, as per the proceedings before the Family Court. In Family Suit No.132 of 2001, judgment and order was passed on the basis that there was mutual divorce to be taken under Section 13 of the Hindu Marriage Act, 1955 but the case of the appellant was that in her place some other lady was produced and the court was misled. When it came to the knowledge of the appellant, the appellant preferred review application in the proceedings and the Family Court dismissed the review application, against which the present appeals before this Court.

(3.) We may record that as it was a dispute between the wife and husband, we had referred the matter to the Mediation Center of this Court vide order dated 11.05.2011 passed in Civil Application No.1522 of 2011 in First Appeal No.1321 of 2010, which reads as under: