SHEETAL GAURISHANKAR YADAV Vs. VAIBHAV PRAVINCHANDRA SHAH

JUDGEMENT

(1.) Present application is filed being aggrieved by the order dtd. 14/02/2024, passed below Exh.112 by the Family Court, Ahmedabad in Family Suit No.155 of 2018.

(2.) The application Exh.112 was moved by the present applicant as original respondent of the family suit on 12/02/2024 with the prayer to give relief of filing of subsequent pleadings under Order-VIII Rule-9 of the Code of Civil Procedure, 1908.

(3.) The applicant was before the family court with the facts that, she got married with the present respondent as per the rites and rituals of Hindus, and the marriage certificate was issued from Shubham Hall, Lal-Darwaja, Ahmedabad where both the parties along with the witnesses signed the documents. The marriage dtd. 26/04/2016 was registered before the Registrar of Marriage at Jamalpur Ward at Sr. No.1327 of Volume-01 in the register of marriages on 03/05/2016.