ASHVINSINH BHIKHAJI SOLANKI Vs. NITABEN

JUDGEMENT

(1.) This Court had directed the parties to go before the High Court Mediation Centre vide order dtd. 13/9/2022 and the Mediation Centre has placed the report dtd. 27/9/2022 on record, wherein the mediation attempt has failed and it has been unsuccessful. Therefore, the present Second Appeal is considered today.

(2.) Being aggrieved and dissatisfied with the judgment and order dtd. 8/8/2016 passed by the learned 2nd Additional Senior Civil Judge & C.J.M., Palanpur in Hindu Marriage Petition No.17 of 2012 as well as the judgment and order dtd. 27/2/2020 passed by the learned Principal District Judge, Banaskantha in Regular Civil Appeal No.22 of 2016, the appellant has filed the present second appeal.

(3.) Heard Mr.Jamshed Kavina assisted by Mr.P.P. Majmudar, the learned counsels appearing for the appellant and Ms.Dilbur Contractor, the learned counsel appearing for the respondent and perused the judgment and order passed by both the Courts below and also taken into account the material placed on record of the appeal.