JAYABEN MANSUKHBHAI BABARIYA Vs. MANSUKHBHAI MANGABHAI BABARIYA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and decree passed by the learned Family Court, Bhavnagar in Hindu Marriage Petition No.36/2013 by which the learned Family Court has dissolved the marriage between the appellant herein ­ respondent herein under Section 13(1)(a)(b) of the Hindu Marriage Act, the original opponent ­ appellant has preferred the present First Appeal.

(2.) We have heard Shri Thakkar, learned advocate appearing on behalf of the appellant herein and Shri Sunil Patel, learned advocate appearing on behalf of the respondent.

(3.) Shri Thakkar, learned advocate has vehemently submitted that as such no adequate opportunity was given to the appellant ­ wife to lead the evidence before the learned Family Court. It is submitted that therefore the appellant ­ wife could not place her case properly before the learned Family Court.