PRAMODKUMAR C SHAH Vs. RAJULABEN PRAMODKUMAR SHAH

JUDGEMENT

(1.) WITH the consent of the learned advocates, the Appeal is heard and decided today.

(2.) FEELING aggrieved by the judgment and decree dated 27th February, 2009 passed by the Family Court, Ahmedabad in Family Suit No.437/2000, the plaintiff has preferred this Appeal under Section 19 of the Family Courts Act.

(3.) THE suit was contested by the respondent. According to the respondent, the parents of the appellant were not ready to accept her as their daughter-in-law. That it was the appellant who used to harass and torture her and that it was the appellant who had driven her out of the house.