RIYA SURALKAR Vs. RAHUL SURALKAR

JUDGEMENT

(1.) Heard the learned counsels appearing for the respective parties.

(2.) Rule, by consent, rule returnable forthwith.

(3.) The present Family Court Appeal is directed against the Judgment, Decree and Order dtd. 5/11/2024 passed by the learned Principal Judge, Family Court, Thane in proceedings bearing number P.A. No. 132/2022, whereby the petition of the petitioner/respondent herein was allowed and the marriage between the parties, which was solemnised on 18/9/2017, was dissolved by a decree of divorce. The present petition is filed by the appellant-wife, who is the respondent in Family Court.