MANOJKUMAR RAMANBHAI PATEL Vs. NONE

JUDGEMENT

(1.) Present appeal is filed under Sec. 19 of the Family Courts Act, 1984 (hereinafter be referred to as "the Act") and under Ss. 3 and 29 of the Hindu Marriage Act, 1955 (hereinafter be referred to as "the H.M. Act" challenging the impugned judgment and decree dtd. 7/4/2025 passed by the learned Principal Senior Civil Judge, Family Court, Bardoli (hereinafter be referred to as "the Family Court") in Family Suit No. 17 of 2025 whereby the Family Court has dismissed the suit.

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

(3.) Being aggrieved by and dissatisfied by the impugned judgment and decree, the appellants have preferred the present appeal.