SHILPABEN ASHISHKUMAR BHATT Vs. ASHISHKUMAR DILIPBHAI BHATT

JUDGEMENT

(1.) The applicanthusband has filed Civil Application No.4518 of 2017 in the main first appeal seeking a relief to grant decree of divorce to the applicanthusband under Section 13(1)(i), (ia) and (ib) of the Hindu Marriage Act, 1955 ('the Act' for short). The first appeal is filed by the appellantwife challenging the judgement and order dated 30.01.2012, passed by Family Court, Ahmedabad, wherein and whereby the petition filed by the petitioner, the appellant herein, for dissolution of marriage was dismissed, which is under challenge in the present first appeal.

(2.) By order dated 20.03.2012 this Court admitted the aforesaid first appeal.

(3.) The brief facts culled out from the record of the appeal are that: