PATEL PRAFULLKUMAR CHHOTALAL Vs. PATEL DIMPALBEN

JUDGEMENT

(1.) Present Appeal under Sec. 19 of the Family Courts Act, 1984 is filed against judgment and decree passed by the Court of Principal Judge, Family Court, Ahmedabad dtd. 3/7/2023 (rectified on 21/8/2023) in Family Suit No.1667 of 2022.

(2.) The appellant and respondent had approached the Family Court under Family Suit for divorce by accepting contention of the appellanthusband about the existence of customary divorce and had relied upon customary Divorce Deed seeking decree of divorce.

(3.) From the record, it appears that respondent-wife had also supported case of the appellant, however, by observing that there was no sufficient evidence on the record regarding prevailing custom that the customary divorce is a matter of practice within the community, to which both the appellant and respondent belong, has dismissed the suit.