DIPTI D/O PURSHOTAMDAS MANGANLAL ASODIYA W/O PRADHOT NATVARBHAI VASAIYA Vs. PRADHOT NATVARBHAI VASAIYA

JUDGEMENT

(1.) By filing this appeal, the appellant-wife, original defendant, has called in question judgment and order dtd. 30/11/2017 passed by learned Principal Judge, Family Court, Gandhinagar, in Family Suit No.91 of 2015, whereby divorce petition filed by the husband is allowed.

(2.) The original plaintiff, Pradyot Natvarlal Vasaiya, had filed Family Suit No.91 of 2015 on 1/9/2015 before the Court of learned Principal Judge, Family Court, Gandhinagar, under the provisions of Sec. 13 (1) (a) of the Hindu Marriage Act, 1955 for the purpose of getting divorce from the defendant, viz. Dipti daughter of Purshotamdas Maganlal Asodiya. Notice was issued by the concerned Court, which was duly served upon the defendant and defendant appeared through advocate and opposed the said petition. For the sake of convenience and brevity, the parties are herein after referred to as "the husband" and "the wife". Issues were framed by the concerned Court and thereafter evidence was led by the parties. After submission of closing purshis, the petition was heard at length and, ultimately, petition was allowed on 30/11/2017.

(3.) Being aggrieved and dissatisfied with said judgment and order passed by learned Principal Judge, Family Court, Gandhinagar, defendant-wife has preferred present appeal by raising manifold grounds.