HIMANSHU LABHSHNAKER JOSHI Vs. MANISHA HIMANSHU JOSHI

JUDGEMENT

(1.) FEELING aggrieved and dissatisfied with the impugned judgment and decree passed by the learned Judge, Family Court, Ahmedabad dated 30.07.2013 passed in Family Suit No.813 of 2006, by which, the learned Judge has dismissed the said Family Suit and refused to grant decree of dissolution of marriage, the appellant hereinoriginal applicant husband has preferred the present First Appeal under Section 19 of the Family Courts Act.

(2.) THE facts leading to the present First Appeal in nutshell are as under:

(3.) SHRI Jay Mehta, learned advocate for the appellant husband has vehemently submitted that learned Family Court has materially erred in not granting the decree for dissolution of marriage between the parties under Section 13 of the Act.