LAWS(GJH)-2024-6-192

SHAILY KUNAL AGRAWAL Vs. KUNAL NANDLAL AGRAWAL

Decided On June 28, 2024
Shaily Kunal Agrawal Appellant
V/S
Kunal Nandlal Agrawal Respondents

JUDGEMENT

(1.) This appeal has been filed by the wife, Shaily Kunal Agrawal, challenging the order dtd. 29/3/2024 passed by the Family Court, Ahmedabad. By the aforesaid order, the Family Court rejected the application Exh.66 filed by the wife in Family Suit No. 1963 of 2021. Family Suit No. 1963 of 2021 has been filed by the respondent - Kunal Agrawal for divorce from the appellant under the provisions of Sec.13(1)(ia) and (ib) of the Hindu Marriage Act.

(2.) Facts in brief are as under:

(3.) Mr.Jal Unwala, learned Senior Counsel appearing with Ms.Zeal Shah, learned counsel appearing for the appellant would make the following submissions: