VINUBHAI VALLABHBHAI MAKWANA Vs. RAJUBHAI DAYABHAI SUTARIYA

JUDGEMENT

(1.) Being aggrieved by and feeling dissatisfied with the judgment and order dated 24.9.2014 passed by the Principal Judge, Family Court, Bhavnagar in Miscellaneous Civil Application no.9 of 2014, the appellants - original opponents have preferred this appeal under Section 19 of the Family Courts Act, 1984.

(2.) Heard Mr. Nipul Gondalia, learned advocate for Mr. Z.L. Khan, learned advocate for the appellants - original opponents and Mr. Dipak B. Patel, learned advocate for the respondentoriginal applicant.

(3.) Following noteworthy facts emerge from the record of the appeal:-