GAJENDRASINH HEMTUJI CHAVDA Vs. PEENAKUNVER

JUDGEMENT

(1.) This appeal is filed against the judgment and order dated 15.09.2009 passed by the learned Judge, Family Court No.3, Ahmedabad in Family Suit No.1051 of 2000 by which the petition filed by the petitioner - husband for obtaining a decree of divorce under Section 13(1)(ib) of the Hindu Marriage Act has been dismissed.

(2.) Brief facts are as under:

(3.) Heard learned advocate Ms. Kruti M. Shah for the appellant and learned advocate Mr. Mehul S. Shah for the respondent.