DARSHIK VINODBHAI PANDYA Vs. SHITAL DARSHIKABHAI PANDYA

JUDGEMENT

(1.) This First Appeal is filed under section 19 of the Family Courts Act read with section 28 of the Hindu Marriage Act, 1955 against the judgment and order dated 31.03.2016 passed by the learned Principal Judge, Family Court, Jamnagar in Hindu Marriage Petition No.21 of 2015.

(2.) Brief facts:

(3.) Despite this position the petition came to be rejected by the impugned judgment and order.