IQBAL IBRAHIMBHAI ERANDIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This First Appeal under Section 28 of the Hindu Marriage Act, 1955 (hereinafter referred to in short as 'the Act') is preferred against the judgment and order dated 28. 02. 2017 passed by the learned Principal Judge, Family Court, Surat in Family Suit No. 485/2011. Under the impugned judgment and order, the Family Court had ordered dissolution of the marriage between the parties.

(3.) The Wife is in Appeal before this Court contending that the Family Court has committed an error in not appreciating the evidence on record in connection with the ill treatment meted out to the wife, as a result of which she was forced to leave the matrimonial house. It is also contended that the trial Court has not considered the evidence of wife at all but has only discussed the evidence of the husband and considered the same to be the gospel truth.

(4.) Heard learned Advocates appearing for the respective parties.