JITENDRA ANIL SONAR Vs. KETKI

JUDGEMENT

(1.) Present Appeal has been filed under Sec. 19 of the Family Courts Act, by the appellant-husband to challenge the decree for divorce passed by the learned Judge, Family Court, Jalgaon in Petition No. A-395/2019 on 5/4/2022 which was filed by the present respondent-wife.

(2.) It is not in dispute that marriage between the appellant and respondent was solemnized on 27/5/2011 at Jalgaon.

(3.) The Petition was filed by the wife on the ground of cruelty. Though the learned Advocate for the appellant submits that the perusal of the Petition would show that it has been stated that the Petition has been filed under Sec. 13(1)(ib) of the Hindu Marriage Act, 1955, which according to him is a wrong Sec. , however we are of the considered opinion that the entire contents are required to be considered to arrive at a conclusion under which provisions of law the relief has been sought. Mentioning a wrong Sec. in the title of the Petition will not affect the jurisdiction and power of the Court to consider it under appropriate provision.