CHINTAN PARIMAL VYAS Vs. NA

JUDGEMENT

(1.) By way of present appeal filed under Sec. -19 of the Family Courts Act, 1984 read with Sec. 28 of the Hindu Marriage Act, 1955, the appellants - original petitioners have challenged the judgment and order dtd. 1/10/2022 passed by learned Principal Judge, Family Court, Vadodara in Family Suit No. 169 of 2022, by which, learned Family Court Judge dismissed the petition filed by present appellants for decree of dissolution of marriage under Sec. 13(B) of the Hindu Marriage Act, 1955.

(2.) The appeal was listed for hearing today. Appellants have remained present before this Court. Appellant No.1 is represented by Mr. Kaushal Pandya, learned advocate whereas the appellant No.2 is represented by Mr.Nilay Thaker, learned advocate. Both the learned advocates have identified their clients. Both the learned advocates have produced affidavit dtd. 25/11/2022 filed by appellant No.1 and affidavit dtd. 6/12/2022 filed by appellant No.2 as well as xerox copies of Aadhar Card as well as Pan Card of Appellant No.1 and xerox copy of Aadhar Card of Appellant No.2 duly signed by the parties, which are taken on record.

(3.) With consent of the respective parties, this appeal is taken up for final hearing in the chamber.