SAVITRIBEN @ SHITAL DIVEN JOSHI Vs. DIVEN KHARASHANKAR JOSHI

JUDGEMENT

(1.) The present appeal is filed under Sec. 19 of the Family Court Act, 1984 (herein after referred to as 'the Act') by the original respondent happens to be wife of original petitioner challenging judgment and decree dtd. 30/5/2018 passed by the Family Court, Kutchh in Family Suit No. 111 of 2016. The parties will be referred as per their original position.

(2.) Admit. Learned advocate Mr. Premal Rachh waives service of notice of admission on behalf of respondent - husband. With consent of learned advocates appearing for the parties, the appeal is taken up for final disposal.

(3.) Short facts of the matter appears to be as under;