MILIN VINODBHAI GANDHI Vs. MINAL

JUDGEMENT

(1.) This appeal under Sec. 19 of the Family Courts Act arises out of the judgment and order dtd. 7/2/2020 passed by the learned Judge, Family Court, Godhra in Family Suit No.19 of 2016 rejecting the petition filed by the present appellant- husband under Sec. 13(i)(i-a) of the Hindu Marriage Act, 1955.

(2.) The brief facts as pleaded by the original applicant - husband before the Family Court are in nutshell reproduced herein under.

(3.) Noticing the grounds raised in the appeal, this Court by order dtd. 7/6/2021 upon hearing the learned advocate for the appellant- husband had admitted the appeal. The notice of admission of appeal has been duly served upon the respondent wife, who is represented by the learned counsel.