LAWS(BOM)-2008-8-246

LEENA BOOTWALA Vs. ALISAGAR ALIAS SALIM MOHAMMED BOOTWALA

Decided On August 29, 2008
LEENA BOOTWALA Appellant
V/S
ALISAGAR ALIAS SALIM MOHAMMED BOOTWALA Respondents

JUDGEMENT

(1.) HEARD Mrs. Sarnaik the learned counsel for the appellant.

(2.) ADMIT.

(3.) PETITION No.B-3 of 2007 was filed by the appellant on 26/12/2006 before the Family Court at Mumbai under Section 7(1)(b) of the Family Courts Act, 1984. The main reliefs prayed for in the said petition were as under :-