NUTAN SHANKAR MOILY Vs. SHANKAR RAMANNA MOILY

JUDGEMENT

(1.) This appeal, preferred by Original Respondent-wife takes an exception to the judgment and order dated 23rd September, 2015 passed by Family Court No. 3 Mumbai at Bandra, thereby dissolving the marriage of Appellant and Respondent by decree of divorce under Section 13(1A) (ii) of the Hindu Marriage Act, 1955 (hereinafter referred to as "the Act").

(2.) Brief facts of the appeal can be stated as follows;

(3.) As per the case of the Respondent, after the passing of this decree for Restitution of conjugal rights, he made genuine efforts of convincing the Appellant for resuming cohabitation with him.