KANCHAN RAJESHKUMAR AHUJA Vs. RAJESHKUMAR THNAWARDAS AHUJA

JUDGEMENT

(1.) By way of present Appeal, the appellant-wife has challenged the impugned judgment and ex-parte decree dtd. 10/12/2021 passed in Family Suit No. 780 of 2018 by the learned Judge, Family Court, Ahmedabad and whereby the learned Judge has allowed the suit and ordered to dissolve the marriage solemnized between the original petitioner - husband and original respondent - wife.

(2.) The brief facts giving rise to present appeal are that the marriage between present appellant-wife and respondent- husband was solemnized on 3/11/2007 as per Hindu rites and rituals. Thereafter, the appellant and respondent were staying together as husband and wife in USA and India and after some time, matrimonial dispute arose between the appellant and the respondent and, therefore, some time quarrel took place between them.

(3.) On 2/1/2024 this Court has passed the following order:-