VEJALBEN Vs. BHAVIK AMRUTLAL SHAH

JUDGEMENT

(1.) Heard learned advocate Mr. Manish J. Patel for the appellant and learned advocate Mr. Premal Joshi for the respondent.

(2.) The present First Appeal under sec. 96 of the Code of Civil Procedure read with Sec. 19 of the Family Courts Act, 1984 is directed against judgment and decree dtd. 29/12/2021 passed by learned Principal Judge, Family Court, Jamnagar in Family Suit No. 58 of 2010.

(3.) The marriage of the parties were solemnised on 20/1/2004. Out of the wedlock, a child named Rishabh was born who is presently aged 10 years and has been residing with the present appellant wife, as stated. It was the case of the petitioner husband that their matrimonial life did not run smooth. It was alleged that it was on account of the behaviour of the respondent wife and that her behaviour was violent. It was alleged that she did not like to perform the household work. It appears that differences between spouses resulted into quarrels and criminal case came to be filed by the wife. The husband alleged that the respondent did not take care of son Rishabh.