SUMIT RAMESHCHANDRA JOSHI Vs. LALITA

JUDGEMENT

(1.) Heard Mr. Pathak, learned advocate for the appellant - husband and Ms. Mandavia, learned advocate for the respondent - wife.

(2.) Present appellant (husband) and present respondent (wife) solemnized their marriage on 9.2.2010 and from their wedlock, one child (named Sarthak) is borne in September 2011.

(3.) During pendency of present appeal, both sides agreed to take recourse of mediation for resolving their disputes.