GAUTAMBHAI GORDHANBHAI DESAI Vs. DEVIKABEN GAUTAMBHAI DESAI

JUDGEMENT

(1.) APPEAL is admitted and is taken up for final hearing and disposal at the request of the learned counsel for the parties.

(2.) THIS appeal arises out of following factual background:-

(3.) WE are of the opinion that in view of the findings with respect to issue No.2 recorded by the Family Court, final decree directing opponent No.2 Bank to open bank locker and to hand over articles lying in such locker to the wife could not have been issued. On this short ground, we are inclined to interfere with the decree passed by the Family Court.