SONALBEN KANAIYALAL SONI Vs. BHAVINBHAI SURESHCHANDRA SONI

JUDGEMENT

(1.) The appellant has preferred two appeals against two separate orders passed by the Principal Judge, Family Court, Dahod in two separate proceedings. First Appeal No.4201 of 2019 is preferred against the judgment and order 11/7/2019 passed in Family Suit No.15 of 2018. Family Suit No.15 of 2018 was filed by the respondent-husband under Sec. 5(1) read with Sec. 11 of the Hindu Marriage Act seeking a declaration of the marriage between appellant and respondent to be void and nullity. By the impugned judgment and order, the Family Suit came to be decreed in favour of the respondent-husband.

(2.) First Appeal No.4338 of 2019 is preferred against the judgment and order dtd. 11/7/2019 passed in Criminal Misc. Application No.3 of 2018, wherein the application by the appellant for maintenance under Sec. 125 of the Code of Criminal Procedure Code came to be rejected.

(3.) This Court in its order dtd. 1/8/2025 has permitted the parties to place on record the common paper-book, which is accordingly placed on record, thereby records and proceedings are not required to be called for and with the consent of both the parties, the matters are taken up for final hearing. The Court observes that earlier also, on behalf of the wife applications were made for fixing the early date of hearing.