PATEL CHETANKUMAR NATVARBHAI Vs. PATEL KALAVATIBEN NATVARBHAI

JUDGEMENT

(1.) This appeal has been filed at the instance of the appellant - original applicant against the order passed by the learned Principal Judge, Family Court, Ahmedabad on 5/7/2018 whereby the learned Judge was pleased to allow the application at Exh.37 in Family Suit No.1597 of 2015 filed by the respondent herein - original opponent.

(2.) The facts leading to the filing of this appeal may be summarized as follow: -

(3.) Being aggrieved and dissatisfied with the order dtd. 5/7/2018 passed by the learned Principal Judge, Family Court, Ahmedabad below the application at Exh.37 in Family Suit No.1597 of 2015, the appellant - original applicant has approached this Court by way of filing the present Appeal from Order.