MUKESH BHAGWANDAS GANATRA Vs. PRITI MUKESH GANATRA

JUDGEMENT

(1.) THIS case affords a further illustration, if illustrations were required how ego of two neo rich families resulted in matrimonial casualty in respect of parties to the appeal. The source of this appeal is a judgment and decree dated 23rd May 2000 passed by the Family Court, Bandra rejecting M. J. Petition No. A-1019 of 1993 alleging cruelty and desertion against the respondent/wife. FACTS-IN-BRIEF

(2.) THE parties to the appeal belong to Kachhi Lohana (Gujarati) community. The appellant and respondent both come from the culture of joint family. The appellant got engaged with the respondent on 6th September 1987. In the month of December 1987, father of the appellant and respondent along with appellant with one Mr. Khot, an engineer by profession had been to U. K. , U. S. A. and other countries to select some machineries to start the industrial unit owned by the father of the appellant at Bandra, which was lying closed since long.

(3.) THE marriage between the appellant and respondent was solemnised on 28th January 1988 according to Hindu vedic rights and custom at Bombay. The couple has no issue. After marriage, parties cohabited as husband and wife. It seems that some differences cropped up between the parents of the parties. Both of them tried to claim milage over each other. Both of them started asserting their authority over the other. Ultimately, they pushed their children to fight their matrimonial litigation in the Family Court with full encouragement to climb the appellate ladders of the Court to the extent possible.