JAYSHREEBEN Vs. TARUNKUMAR JASHWANTLAL SUTHAR

JUDGEMENT

(1.) The appellant-Jayshreeben W/o. Tarunkumar Jaswantlal Suthar is the original applicant and respondent- Tarunkumar Jashwantlal Suthar is the original defendant in the H.M.P. No.105 of 2017 filed before the learned Principal Judge, Family Court, Himmatnagar. For the sake of convenience and brevity, they shall hereinafter be referred to as the 'applicant' and 'defendant'. The Hindu Marriage Act, 1955 shall hereinafter be referred to as the 'Act' and the Civil Procedure Code, 1908 shall hereinafter be referred to as the 'Code'.

(2.) The present first appeal has been filed by the applicant to assail the judgment and decree passed by the Principal Judge, Family Court, Himmatnagar in H.M.P. No.105 of 2017 on 21/12/2019, whereby the learned Family Judge has rejected the Hindu Marriage Petition filed by the wife under Sec. 13(1) of the Act for dissolution of marriage.

(3.) The facts, giving rise to the present appeal, may be summarized as under;