REGENT COMPUTRONICS PVT. LTD.

PURVABEN CHETANBHAI VISHNUBHAI PATEL Appellant

V/S

CHETANBAI VISHNUBHAI PATEL Respondents

Referred Judgements :-

JAMIESON V. JAMIESON [REFERRED TO]
BIPINCHANDRA JAISINGHBAI SHAH VS. PRABBAVATI [REFERRED TO]
SIRAJMOHMEDKHAN JANMOHAMADKHAN VS. HAFIZUNNISA YASINK HAN [REFERRED TO]
J L NANDA VS. VEENA NANDA [REFERRED TO]
CHANDERKALA TRIVEDI VS. S P TRIVEDI [REFERRED TO]
V BHAGAT VS. D BHAGAT MRS [REFERRED TO]
PRAKASHCHANDSHARMA VS. VIMLESH [REFERRED TO]
CHETAN DASS VS. KAMLA DEVI [REFERRED TO]
SAVITRI PANDEY VS. PREM CHANDRA PANDEY [REFERRED TO]
SWATI VERMA VS. RAJAN VERMA [REFERRED TO]
SHYAM SUNDER KOHLI VS. SUSHMA KOHLI alias SATYA DEVI [REFERRED TO]
A JAYACHANDRA VS. ANEEL KAUR [REFERRED TO]
DURGA PRASANNA TRIPATHY VS. ARUNDHATI TRIPATHY [REFERRED TO]
SAMAR GHOSH VS. JAYA GHOSH [REFERRED TO]
JAGDISH SINGH VS. MADHURI DEVI [REFERRED TO]

JUDGEMENT

(1.) THE present appeal has been preferred by the appellant-original defendant-wife ("appellant wife"), challenging the impugned judgment and order passed by the Family Court in Family Suit No. 329 of 2000 dated 18th March, 2002, allowing the petition for divorce filed by the respondent-Original petitioner-husband ("respondent-husband"), for dissolution of marriage on the ground of cruelty under Sec. 13 (l) (ia) of the Hindu Marriage act, 1955 ("the Act" ).

(2.) THE facts of the case briefly stated are :

(3.) LEARNED Advocate Mr. N. V. Solanki, appearing for the appellant-wife submitted that the impugned judgment and order granting divorce on the ground of desertion is bad in law. Learned Advocate submitted that few undisputed facts and the chain of events are required to be appreciated for the appreciation of evidence to foeus how the learned Judge has committed an error.

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PURVABEN CHETANBHAI VISHNUBHAI PATEL Vs. CHETANBAI VISHNUBHAI PATEL

Referred Judgements :-

JUDGEMENT

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