MANISHA ANANDKUMAR PATEL Vs. ANANKUMAR KANUBHAI PATEL

JUDGEMENT

(1.) Present First Appeal is filed under Sec. 96 of the Civil Procedure Code by the appellant wife against the judgment and decree dtd. 13/10/2022 passed by the learned Principal Judge, Family Court Mahesana (hereinafter referred to as the "Family Court") in Family Suit No. 38 of 2021, whereby the marriage solemnized between present appellant and defendant was dissolved with effect from the date of judgement.

(2.) The brief facts giving rise to present appeal are that the marriage of the appellant was solemnized with opponent on 10/12/2019 according to Hindu rights and rituals at Patan. After marriage the appellant and opponent became legally husband and wife.

(3.) Heard Mr. Ashish B. Desai, learned Counsel for the appellant and Mr. Shalin Mehta, learned Senior Counsel assisted by Mr. Rajpurohit R. Bhawarlal, learned Counsel for the respondent-opponent.