LAWS(GJH)-2022-10-400

PIYUSHKUMAR VRAJLALBHAI MAKHECHA Vs. RUPALBEN

Decided On October 13, 2022
Piyushkumar Vrajlalbhai Makhecha Appellant
V/S
Rupalben Respondents

JUDGEMENT

(1.) By way of this appeal, the appellant seeks to challenge the legality and validity of the judgment dtd. 4/10/2021 passed by the learned Principal Judge, Family Court, Junagadh under Sec. 9 of the Guardians and Wards Act .

(2.) The marriage was solemnized on 5/2/2003 and daughter is born in the year 2007. The parties have separated from 2018. The daughter is presently in the 11 th Standard. The prayers sought for are as follows:

(3.) On the ground of the Court having not jurisdiction to entertain the Family Suit No.59 of 2019, the suit is ordered to be returned to the plaintiff appellant on production of the certified copy of the Exh.1. However, he has been given liberty to present the suit before the competent Court of jurisdiction within 30 days.