HEMABEN Vs. APURVABHAI ANILBHAI DESAI

JUDGEMENT

(1.) This is an appeal under Sec. 19 of the Family Court against the judgment and order of the Family Court, Surat in Family Suit No.239 of 2011.

(2.) The brief facts are as follows;

(3.) The marriage between the parties, who are Hindus, was solemnized on 3/7/2003, as per the Hindu Customs and Rights at Surat and a daughter was born out of the said wedlock on 15/4/2004. At the time of preferring this appeal, the daughter, who was 11 years old, resided with her mother.