PARESHKUMAR AMBALAL PRAJAPATI Vs. JTOTSANABEN MANILAL PRAJAPATI

JUDGEMENT

(1.) Heard Mr. Majmudar, learned advocate for the appellant and Mr.Mokaria, learned advocate for the respondent.

(2.) In present appeal, the appellant has challenged judgment and order dated 24.7.2018 passed by the learned Family Court at Godhra, District: Panchmahals in Hindu Marriage Petition No.31 of 2017.

(3.) The said judgment is challenged on various grounds, however, essentially the principal and major ground of challenge is on the premise that while deciding the issue about jurisdiction of the court to entertain the family suit and while holding that in light of the provisions under Section 19 of the Hindu Marriage Act, the Court does not have jurisdiction to entertain the suit, the learned trial Court also decided other issues on merits and has recorded findings, on merits, in respect of other issues.