KISHOREBHAI NAGINBHAI PATEL Vs. LEELABEN

JUDGEMENT

(1.) This petition is directed against the judgment and order dtd. 11/08/2011 passed in Regular Civil Appeal No.18 of 2008 by the learned Additional District Judge, Surat at Vyara confirming the judgment and decree rendered by the learned trial Court in Civil Suit No.17 of 2001 on 16/05/2008 dismissing the suit seeking dissolution of his marriage filed un.

(2.) The factual matrix of the case are as under:

(3.) Heard learned Advocates appearing for both the parties.