REGENT COMPUTRONICS PVT. LTD.

Mayuriben Appellant

V/S

Shaileshbhai Ganeshbhai Mundhava Respondents

Referred Judgements :-

PRAMODKUMAR C. SHAH VS. RAJULBEN PRAMODKUMAR SHAH [REFERRED TO]
RAMCHANDER VS. ANANTA [REFERRED TO]
NARESH SOMDATTA GUPTA VS. PRAGNA W/O NARESH GUPTA [REFERRED TO]
MANGAYAKARASI VS. YUVRAJ [REFERRED TO]
SIVASANKARAN VS. SANTHIMEENAL [REFERRED TO]
GAJENDRASINH HEMTUJI VS. PEENAKUNVER W/O GAJENDRASINH HEMTUJI [REFERRED TO]
BACHHAJ NAHAR VS. NILIMA MANDAL [REFERRED TO]
K. SRINIVAS RAO VS. D.A. DEEPA [REFERRED TO]
SUMAN SINGH VS. SANJAY SINGH [REFERRED TO]
RANI NARASIMHA SASTRY VS. RANI SUNEELA RANI [REFERRED TO]
JOYDEEP MAJUMDAR VS. BHARTI JAISWAL MAJUMDAR [REFERRED TO]

JUDGEMENT

(1.) First Appeal No.1445 of 2024 was filed by the appellant wife who was respondent in Family Suit No.231 of 2013. Family Suit No.231 of 2014 was filed by the respondent ' husband praying for a dissolution of marriage by passing a decree of divorce under Sec. 13(1) of the Hindu Marriage Act. By a judgement and order dtd. 5/3/2024, the Family Court at Rajkot allowed the respondent's family suit and declared that the marriage stands dissolved on the ground of cruelty.

(2.) First Appeal No.1759 of 2024 is filed by the appellant wife. Family Suit No.288 of 2012 filed by the wife under Sec. 9 of the Hindu Marriage Act for restitution of conjugal rights was dismissed.

(3.) Learned counsels for the respective parties have, for the purposes of this judgement, argued First Appeal No.1445 of 2024.

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MAYURIBEN Vs. SHAILESHBHAI GANESHBHAI MUNDHAVA

Referred Judgements :-

JUDGEMENT

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