SUSHILABEN Vs. JASWANTBHAI

JUDGEMENT

(1.) By way of present application, applicant has requested to quash and set aside the judgment and order dtd. 30/6/2017 passed by learned Principal Judge, Family Court, Godhra in Criminal Misc. Application No. 383 of 2015 rejecting the maintenance of the applicant.

(2.) Brief facts of the present case are as under:

(3.) Heard learned advocates for the respective parties.