ARTIBEN SHASHANKBHAI VASA Vs. SHASHANK PRAFLCHANDRA VASA

JUDGEMENT

(1.) The appellant filed Special Civil Suit No.159 of 1999 in the Court of learned 2nd Additional Senior Civil Judge, Valsad at Vapi seeking Rs.50.00 Lakh towards the mental torture and cruelty and other respondent to pay Rs.10.00 Lakh for mental torture. Learned

(2.) nd Additional Senior Civil Judge allowed the suit and granted Rs.5.00 Lakh towards the mental cruelty. This has aggrieved the appellant, who is seeking following prayers:

(3.) It appears that many attempts were made for the parties to amicably settle the dispute. The appellant No.2 in the First Appeal No.1120 of 2012 is the child begotten out of the said marriage. She has moved abroad for her studies and is also attempting to settle in her career.