MANDEEPSINGH INDRAJITSINGH MAKHIJA Vs. MANPREETKAUR MANDEEPSINGH MAKHIJA

JUDGEMENT

(1.) This First Appeal has been filed by the appellant/ husband- Mandeepsingh Indrajitsingh Makhija, challenging the judgment and decree dtd. 27/4/2023 passed by learned Family Court No.5, Ahmedabad in Family Suit No.467 of 2017. By the aforesaid judgment and decree, the Family Suit No.467 of 2017 filed by the wife- Manpreetkaur, for dissolution of marriage under Sec. 13 (1)(i-a) of the Hindu Marriage Act, (henceforth, "the Act"), was allowed.

(2.) The respondent-wife had approached the Family Court for divorce. It was her case that the marriage between the appellant and the respondent was solemnized on 13/11/2013. The couple started to live together at Delhi. Post shifting to Ahmedabad, it appears that the differences arose between them, as a result of which, particularly, in the year-2015, when the appellant went to the US, things became difficult for her, and therefore, she was constrained to move the Family Court at Ahmedabad for filing a petition for divorce.

(3.) Mr. Manmeetsingh P. Chhabra, learned counsel for the appellant, would submit as under: