NALINI NAGNATH UPHALKAR Vs. NAGNATH MAHADEV UPHALKAR

JUDGEMENT

(1.) Rule, returnable forthwith. By consent of parties, Appeal is taken up for final hearing.

(2.) Heard the Learned Counsels appearing for the parties.

(3.) By this Appeal, the Appellant-wife takes an exception to the judgment and decree dtd. 22/11/2005, passed by the Family Court (Court No.3), Pune in Petition no. A-65 of 2004, whereby the counter claim of the Respondent-husband was allowed and the marriage between the Appellant wife and Respondent husband was dissolved by a decree of divorce under Sec. 13 of Hindu Marriage Act. During the pendency of the Appeal, the Respondent husband expired and his legal heir was brought on record. For the sake of convenience, the parties are referred to by their status as before the Family Court.