TARABEN Vs. RAKESHKUMAR PRAHLADBHAI PATEL

JUDGEMENT

(1.) Mr. Siddhant Parikh, learned advocate, states that he has instruction to appear on behalf of the respondent. He states that he may be permitted to file his appearance on behalf of the respondent. Accordingly. Mr. Parikh, learned advocate, is permitted to file his Vakalatnama on behalf of the respondent. Registry is directed to accept the Vakalatnama.

(2.) Admit. Mr. Parikh, learned advocate, waives service of notice of admission on behalf of the respondent. With consent of learned advocates for the respective parties, the matter is taken up for final hearing.

(3.) The grievance of the parties before this Court in connection with the impugned judgement and decree passed by the Family Court, Mehsana in Family Suit No. 82 of 2017 is with regard to date of dissolution of marriage between the parties i.e. from the date of the judgement and decree (23/6/2021) and not from the date of Deed of Dissolution of Marriage (22/9/2000), on which, both the parties have mutually taken divorce as per their customary rituals.