LAWS(GJH)-2023-6-408

ANISHA REBA Vs. THOMAS MATHEW

Decided On June 07, 2023
Anisha Reba Appellant
V/S
THOMAS MATHEW Respondents

JUDGEMENT

(1.) By way of present petition, the petitioner herein has prayed for the following reliefs:

(2.) Heard Mr. Mahesh Bhavsar, learned advocate for Ms. Gayatri P. Vyas, learned advocate appearing for the petitioner.

(3.) The petitioner and the respondent herein are husband and wife and their marriage was solemnized on 14/5/2012 as per the Christian rituals at St. Mary's Orthodox Cathedral, Behrampura, Ahmedabad, which was registered and marriage certificate was duly issued by the Registrar of Marriage. That, the respondent herein preferred Family Suit No.485 of 2021 under Sec. 10 of the Indian Divorce Act, 1869 for divorce, which is pending before the learned Family Court, Ahmedabad. It is the case of the petitioner herein that the petitioner filed an application under Sec. 36 of the Indian Divorce Act, 1869 for alimony pending the Suit and the said application came to be filed on 25/5/2021 which is still pending.