BIJAL CHANDRESHBHAI BHATT Vs. CHANDRESHBHAI SAHDEVBHAI BHATT

JUDGEMENT

(1.) The applicant - Smt. Brijal Chandreshbhai Bhatt and the respondent - Shri Chandreshbhai Sahdevbhai Bhatt are present in-person. Both of them have been identified by their advocates.

(2.) This civil revision application arises from the order of the 2nd Joint Civil Judge (S.D.) and JMFC, Mahesana, dated 4.7.98 passed in Hindu Marriage Petition No.237 of 1997, under which maintenance of Rs.250/= to the wife and Rs.200/= to the minor daughter `Anvesha' has been ordered. This female child is residing with wife-applicant. There is no dispute regarding guardianship of this female child.

(3.) The respondent-husband filed a petition for dissolution of marriage by decree of divorce before the Joint Civil Judge (S.D.), Mahesana. Divorce has been prayed for on the ground of desertion under Section 13(i)(b) of the Hindu Marriage Act, 1955. This petition has been filed in the year 1997.