POONAMBEN RAVIKUMAR PATEL Vs. RAVIKUMAR AMRATLAL PATEL

JUDGEMENT

(1.) The present first appeal has been filed by the appellant- wife under Sec. 19 of the Family Courts Act challenging the judgment and decree passed by the learned Principal Judge, Family Court at Ahmedabad dtd. 9/3/2022 in the Family Suit No.1009 of 2019.

(2.) The appellant-Poonamben Ravikumar Patel is the original defendant and the respondent-Ravikumar Amratlal Patel is the original plaintiff in the main proceedings and, therefore, for the sake of convenience and brevity, they shall hereinafter be referred to as the original defendant and the plaintiff respectively. The Code of Civil Procedure, 1908 shall hereinafter be referred to as the 'Code' and the Hindu Marriage Act, 1955 shall hereinafter be referred to as the 'Act'.

(3.) The facts giving rise to the present appeal may be summarized as under;