RANJANBEN W/O. NAYANBHAI Vs. NAYANBHAI PARSHOTTAMBHAI PARMAR

JUDGEMENT

(1.) Present First Appeal under Sec. 19(1) of the Family Courts Act, 1984 is preferred against judgment and decree dtd. 22/9/2023 passed in Family Suit No.1709 of 2017 passed by the Family Judge, Family Court, Ahmedabad.

(2.) By the impugned judgment and decree, the Family Court, Ahmedabad had allowed Family Suit filed by respondent-husband thereby dissolving marriage solemnized between the appellant and respondent by invoking Sec. -13(1) (i-a) and (i-b) of Hindu Marriage Act.

(3.) Learned Advocate for the appellant at the outset has submitted that the Family Court has proceeded with suit without there being jurisdiction to try even from the pleadings of husband, marriage was consummated at Rajkot, and even son was born out of wedlock at Rajkot. Therefore, there was no cause of action, which had arisen within territorial jurisdiction of Family Court, Ahmedabad.