ANANTKUMAR DAYARAM PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) When the matter is called out, learned advocate for the applicant has produced on record the death certificates of the applicant No.3 & 4 viz., - Narmadaben and Satishbhai, which are taken on record, whereby it is revealed that applicant Nos.3 & 4 has passed away on 13/4/2020 and 9/1/2023 respectively and therefore, the present application as become abated qua the applicant Nos.3 & 4. Hence, the present application is disposed of as having become abated qua the applicant Nos.3 & 4. QUA THE PRESENT APPLICATION NOS.2 & 5:-

(2.) The present application is filed for seeking following reliefs:

(3.) Brief fact of the case as per the case of applicants in this application are as such that on 4/2/1999 the marriage between applicant No.1 and respondent No.2 solemnized with the Hindu rituals at Anand. Thereafter respondent No.2-Wife started living at her matrimonial residence in Ahmedabad with the family of applicant No.1. Out of their matrimonial relation applicant No.1 and respondent No.2 gave a birth to a girl child on 18/2/2000. It is further the case of the applicants in this application that one or another reason be it quarrel or be it extensive verbal fights, the marriage life between the applicant No.1 and respondent No.2 could not survive happily even after giving birth to a child. So, on 24/4/2002 respondent No.2- Wife willingly left the matrimonial home with the minor child to stay at her Parental home at Anand.