JIGYABEN KAUSHIKBHAI UVASADA Vs. KAUSHIK JAYSUKHBHAI VYAS

JUDGEMENT

(1.) The present appeal has been filed by the appellant wife under Sec. 13(1)(i-a) of the Hindu Marriage Act (hereinafter be referred to as "the Act") against the judgment and decree dtd. 18/4/2022 passed by the learned Principal Judge, Family Court, Morbi, (hereinafter be referred to as "the Family Court") in Family Suit No. 36 of 2021 filed by the respondent " husband, whereby the Family Court has allowed the suit and dissolved the marriage solemnized between the appellant and respondent.

(2.) Brief facts of the present case are in nutshell as under:-

(3.) Being aggrieved by the judgment and decree, the appellant " wife has preferred the present first appeal.