MUNISH SATBIRSINGH CHAUDHARY Vs. RUJUTA

JUDGEMENT

(1.) Feeling aggrieved by and dissatisfied with the impugned judgment and decree dated 01.10.2015 passed by learned Judge, Family Court No.3, Vadodara, in Hindu Marriage Petition No.142/2011, the appellant - original defendant (husband) has preferred this petition under Section 19 of the Family Court Act, 1984 and Sections 96 and 151 read with Order 41 of the Code of Civil Procedure, 1908.

(2.) The following noteworthy facts emerge from the record of the appeal:

(3.) The respondent examined herself at Exh:22 and the appellant was examined at Exh:32. The respondent also examined her mother - Vaibhavi Sanjay Chittre at Exh:29. Considering the evidence on record, the family Court vide impugned judgment and decree, came to the conclusion that as per the incident of 02.09.2009 as narrated and proved by the respondent - wife, the respondent has been able to prove the grounds raised in the petition and thereby, allowed the divorce petition and annulled the marriage between the appellant and respondent.