ASHWIN YASHVANTRAY DAVE Vs. SARITA ASHWINBHAI DAVE

JUDGEMENT

(1.) As the issue in this First Appeal for the purpose of disposal and for doing justice to the parties lie in narrow compass, the appeal was taken up for final consideration today as per the request and consent of the learned advocates for the parties.

(2.) Preferred under sec. 96 of the Civil Procedure Code read with sec. 19 of the Family Courts Act, 1984 read with sec. 28 of the Hindu Marriage Act, 1955, this appeal is directed against judgment and decree dtd. 29/3/2022 passed by the learned Principal Judge, Family Court, Jamnagar in Family Suit No. 94 of 2019.

(3.) The case of the plaintiff, noticing in brief, was that as the marriage with respondent-appellant herein was registered on 13/4/2015 in Jamnagar. It was the third marriage of the wife. Out of the first wedlock, a baby boy was born, now aged 20 years. Another marriage was performed of the respondent on 18/12/2013 at Amreli, but divorce took place with the second husband within a span of one year.