DEEPA SHAILESH MEHTA Vs. SHAILESH SHANTILAL MEHTA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) This appeal has been preferred by the original petitioner wife Ms.Deepa Shailesh Mehta aggrieved by the decision of the Family Court which dismissed her petition being petition no.C-127 of 2000 filed under section 18 of the Hindu Adoptions and Maintenance Act, 1956 by judgment and order dated 31st March, 2003.

(3.) The parties to the appeal got married on 20th April, 1999 at Bandra as per Hindu Vedic rites. Prior to the marriage, both were divorcees i.e. the appellant wife and the respondent husband. It appears that the marriage was not successful in the sense that the parties could not happily live together. No issue was born out of the said wedlock.