VIJAYBHAI KALUBHAI MANDORA Vs. DAKSHABEN

JUDGEMENT

(1.) By preferring this petition, petitioner has sought for following reliefs :

(2.) Heard learned advocate Mr. Pankaj Chaudhary appearing for the petitioner as well as learned Advocate Mr. Girish Patel for the respondent.

(3.) It is submitted by learned advocate for the petitioner that the impugned order passed below Exh. 180 dtd. 14/8/2019 is completely erroneous and contrary to the facts of the case. It is further submitted that in the divorce petition preferred by the petitioner, issue no.1 was framed as whether the applicant proves that during the married life of the applicant and after the birth of the son namely Tilak, the respondent has given mental and physical torture to him. After recording evidence, the learned Court below has answered positively. Learned advocate also referred Sec. 24 and 25 of the Hindu Marriage Act, 1955 and submitted that divorce was granted in favour of the petitioner and no expenses were allowed by the Court below in favour of the respondent and even the maintenance under the sec. .