SHUKAL JAYRENU Vs. SHUKAL PANKAJKUMAR KIRITBHAI

JUDGEMENT

(1.) Out of aforesaid two appeals, First Appeal No. 474 of 2022 has been filed by present appellant - original applicant wife under Sec. -19 of the Family Courts Act, 1954 read with Sec. -28 of the Hindu Marriage Act, 1955 challenging the judgment and order dtd. 30/4/2015 passed by the Principal Judge, Family Court, Gandhinagar in H.M.P. No. 164 of 2013, by which, the Family Court Judge has dismissed the petition filed by present appellant - original applicant wife for restoration of conjugal rights. Whereas First Appeal No. 899 of 2021 has been filed by the appellant - original applicant husband under Sec. -19 of the Family Courts Act challenging the judgment and decree dtd. 10/12/2019 passed by learned Judge, Family Court No.4, Ahmedabad in Family Suit No. 342 of 2014, by which, learned Family Court Judge has dismissed the petition filed by present appellant - original applicant husband for decree of dissolution of marriage under Sec. -13 of the Hindu Marriage Act.

(2.) Both the appeals came to be admitted by the Coordinate Bench of this Court. Both the appeals are ordered to be heard together.

(3.) Today, when the appeals called out, the appellant - original applicant wife has filed an affidavit dtd. 6/1/2023 in the First Appeal No. 899 of 2021. By the said affidavit, she has declared as under: I, Jayrenu Pankanjkumar Shukla, aged about 49 years, Hindu, residing at :- T.No. 956, Shivshakti Society, Sector - 27, Gandhinagar, respondent of captioned appeal do hereby on solemn affirmation state as herein as under:-