DHARMENDRA BABUBHAI PRAJAPATI Vs. KHUSHALIBEN

JUDGEMENT

(1.) Heard learned advocate Mr. Ekrama Qureshi for the appellant and learned advocate Mr. Nishith Acharya for the respondent at length.

(2.) The present appeal under Sec. 96 of the Code of Civil Procedure, 1908, read with Sec. 28 of the Hindu Marriage Act, 1955, preferred by the appellant- husband is directed against judgment and decree dtd. 20/11/2019 passed by learned Principal Judge, Family Court, Amreli, whereby the Court below granted the prayer of the respondent wife for dissolution of marriage between the parties, deciding the Family Suit No. 66 of 2017 accordingly.

(3.) The said suit was instituted by the applicant plaintiff-wife under Sec. 13 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act') pleading inter alia that the plaintiff-respondent herein had contracted civil marriage with defendant- appellant herein. The parties are addressed as per their original status in the suit as plaintiff-wife and defendant-husband.