ANKIL PRAKASHBHAI JOSHI Vs. ANJALI

JUDGEMENT

(1.) The appellant-Ankil Prakashbhai Joshi is the original plaintiff and the opponent Anjali D/o.Jaykrushnbhai Kanaiyalal Vyas is the original defendant, and for the sake of convenience, they shall hereinafter be referred to as the original plaintiff and the original defendant.

(2.) The original plaintiff-husband preferred a suit against the original defendant-wife under Sec. 13(1)(i-a) of the Hindu Marriage Act, 1955 before the Family Court, Vadodara for obtaining decree of divorce on the ground of cruelty being Family Suit No.202 of 2018.

(3.) The Family Court issued notice which was duly served to the defendant-wife. The defendant-wife appeared through her advocate and contested the suit. Thereafter, the suit was proceeded with and after considering and appreciating all the documents and materials available on record, the Judge, Family Court at Vadodara has passed judgment and order on 1/4/2021 and rejected the suit filed by the husband.