RASHMI KETANKUMAR ENGINEER Vs. KETANKUMAR KARSANBHAI ENGINEER

JUDGEMENT

(1.) This Appeal has been filed by the wife-appellant challenging the judgment and decree dtd. 29/6/2011 passed by the learned Family Court No.4, Ahmedabad. By the aforesaid judgment and Order, the Family Court allowed the Family Suit No.604 of 2004 filed by the respondent-husband preferred under Sec. 13(1-A)(ii) of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act').

(2.) Heard Ms.Falguni Trivedi, learned counsel for the wife-appellant and Dr.Tapan Trivedi, learned counsel for the respondent-husband.

(3.) Brief facts narrated in the appeal are as under:-