TRILOKBHAI SOMABHAI PARMAR Vs. HANSABEN SOMABHAI PARMAR

JUDGEMENT

(1.) By way of this appeal, the appellant has prayed for quashing and setting aside the judgment and decree dtd. 1/12/2008 passed by the learned Family Court, Ahmedabad vide Exh.53 by which the divorce petition filed under Sec. 13 of the Hindu Marriage Act, 1955 being HMP Case No.678 of 2003 was rejected.

(2.) With consent of the learned advocates for the respective parties, the matter is taken up for final hearing today

(3.) Heard Mr. Mrudul M. Barot, learned advocate for the appellant and Mr. A. V. Prajapati, learned advocate for the respondent at length. Perused the record.