REGENT COMPUTRONICS PVT. LTD.

Vedant Navinchandra Joshi Appellant

V/S

Tamanna Vedant Joshi Respondents

Referred Judgements :-

LACHMAN UTAMCHAND KIRPALANI VS. MEENA ALIAS MOTA [REFERRED TO]
SAMAR GHOSH VS. JAYA GHOSH [REFERRED TO]
VISHNU DUTT SHARMA VS. MANJU SHARMA [REFERRED TO]
ANIL KUMAR JAIN VS. MAYA JAIN [REFERRED TO]
VINNY PARMVIR PARMAR VS. PARMVIR PARMAR [REFERRED TO]
AYODHYA SINGH VS. MEERA DEVI [REFERRED TO]
PRAMOD KUMAR C SHAH VS. RAJULABEN [REFERRED TO]
RANI NARASIMHA SASTRY VS. RANI SUNEELA RANI [REFERRED TO]
JOYDEEP MAJUMDAR VS. BHARTI JAISWAL MAJUMDAR [REFERRED TO]
SHRI RAKESH RAMAN VS. SMT. KAVITA [REFERRED TO]

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 H.M. Act ") against the judgment and decree dtd. 9/7/2021 passed by the learned Principal Judge, Family Court, Gandhinagar, (hereinafter be referred to as "the Family Court") in Family Suit No. 68 of 2019 filed by the husband, whereby the Family Court has dismissed the suit.

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

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

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VEDANT NAVINCHANDRA JOSHI Vs. TAMANNA VEDANT JOSHI

Referred Judgements :-

JUDGEMENT

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