REGENT COMPUTRONICS PVT. LTD.

Mitesh Navinbhai Bhatt Appellant

V/S

Parul M Bhatt Respondents

Referred Judgements :-

N G DASTANE VS. S DASTANE [REFERRED TO]
SHOBHA RANI VS. MADHUKAR REDDI [REFERRED TO]
A JAYACHANDRA VS. ANEEL KAUR [REFERRED TO]
VINITA SAXENA VS. PANKAJ PANDIT [REFERRED TO]
MAYADEVI VS. JAGDISH PRASAD [REFERRED TO]
MAYADEVI VS. JAGDISH PRASAD [REFERRED TO]
SAMAR GHOSH VS. JAYA GHOSH [REFERRED TO]
SUMAN KAPUR VS. SUDHIR KAPUR [REFERRED TO]
VISHWANATH SITARAM AGRAWAL VS. SARLA VISHWANATH AGRAWAL [REFERRED TO]

JUDGEMENT

(1.) This appeal under Section 19 of the Family Courts Act, 1984 is at the instance of a husband in a Suit for Divorce, and is directed against the judgment and decree dated 13th April, 2012, passed by the learned Judge of the Family Court, Surat, in Hindu Marriage Petition No. 412 of 2008 (Old HMP No. 145 of 2006), thereby dismissing the petition for divorce.

(2.) Being dissatisfied, the husband has come up with the present appeal.

(3.) The husband-appellant filed a Suit for divorce, being Hindu Marriage Petition No. 412 of 2008 and the case made out by the appellant may be precise thus:

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MITESH NAVINBHAI BHATT Vs. PARUL M BHATT

Referred Judgements :-

JUDGEMENT

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