BHAVANA N SHAH Vs. NITIN CHIMANLAL SHAH

JUDGEMENT

(1.) We propose to dispose of both these Appeals together by this common Judgment.

(2.) Appeal No.28/2012 is directed against the Judgment and Decree passed in Petition No.A-1082/2007 dated 1 st December, 2011 passed by Family Court No.VII, Mumbai, whereby, the Family Court allowed the Petition filed by the respondent-husband for dissolution of marriage and divorce under Section 13(1)(ia) and (ib) of the Hindu Marriage Act, 1955.

(3.) The other Appeal being Appeal No.29/2012 is also filed by the wife along with daughter challenging the common Judgment dated 1 st December, 2011 passed by the Family Court No.VII, Mumbai in Petition No.C-136/06 praying for maintenance and separate residential accommodation for herself and minor daughter Palak Nitin Shah under Section 18(2)(a), (b), (g) and 20 of the Hindu Adoptions and Maintenance Act, 1956.