DIPALEEBEN BHARATBHAI Vs. PRAVINBHAI HAMIRBHAI MAKWANA

JUDGEMENT

(1.) By way of present appeal, the appellant herein - original applicant - wife has challenged the judgment and order dtd. 5/9/2019 passed by learned Principal Judge, Family Court, Surendranagar in Family Suit No. 55 of 2018, by which, petition under Sec. 13(1)(i-a) of the Hindu Marriage Act filed by present appellant - wife for obtaining decree of divorce came to be dismissed.

(2.) During pendency of this appeal, one affidavit filed by the father of the appellant namely Bharatbhai Trambaklal Sheth on 12/12/2022. By the said affidavit he has declared that the appellant is from Jain community and his daughter has taken 'Diksha' on 28/11/2022 and renounced the world. Para - 2 of the said affidavit reads as under:

(3.) By the aforesaid affidavit, the father of the appellant herein stated that he has no objection if the appeal is allowed and decree of divorce be drawn accordingly.