USHABEN ARVINDBHAI PATEL Vs. ARVINDBHAI RAMBHAI PATEL

JUDGEMENT

(1.) Ushaben Arvindbhai Patel, appellant-original petitioner has filed this appeal against the judgment and order dated 27/2/2007 passed by the learned 5th Additional Civil Judge in Civil Misc. Application No.36 of 2004 filed by the wife for restoration of the H.M.P. Application No.31 of 2000. Hence, Admit. Mr.Jani, learned advocate waives Rule on behalf of Respondents. With consent of parties, matter is taken for final disposal.

(2.) Heard Ms.Kachhavah, learned advocate for the appellant and Mr.P.K.Jani, learned advocate for the respondent.

(3.) Facts giving rise to this appeal are as under: