SAVANBHAI SHAILESHBHAI RAV Vs. HIRAL

JUDGEMENT

(1.) This First Appeal has been filed by the appellant, who was the original plaintiff of Family Suit No. 1013 of 2012. The Family Suit was filed by the appellant-plaintiff - husband against the respondent- defendant wife to get a decree of divorce under the provisions of Sec.13 (1) of the Hindu Marriage Act, 1955.

(2.) The short facts leading to filing of the suit by the appellant was that the appellant and the respondent got married on 27/2/2009. That the appellant possesses a degree of M.D.in Medicine whereas the respondent - defendant is a doctor in Ayurveda.

(3.) Mr.Hriday Buch, learned counsel appearing for the appellant would take us through the relevant portions of the judgement under challenge and submit that the finding of the Trial Court that the evidence of the appellant could not have been branded as being an improvisation or that it suffered from additions and material contradictions is contrary to the evidence on record.