HARESHKUMAR PREMSHANKAR PANDYA Vs. HARSHABEN CHHOTALAL

JUDGEMENT

(1.) Shri Hareshkumar Premshankar Pandya, appellant present in-person, who has been identified by his counsel Shri A.Y.Kogze.

(2.) Smt. Harshaben Chhotalal, respondent is present in-person, who has been identified by Shri D.V.Shah, her counsel.

(3.) This second appeal is filed by the husband-appellant before this Court under Section 100 of the C.P.C. challenging thereunder the judgment and decree of both the courts below under which his application for divorce has been rejected.