YOGITA KAMLAKANT CHARI Vs. SHEKAR P CHARI

JUDGEMENT

(1.) Heard Shri A. D. Bhobe, learned Advocate for the appellant and Shri R. Gawas, learned Advocate for the respondent.

(2.) The above appeal challenges the judgment passed by the Courts below whereby the Matrimonial Petition filed by the appellant came to be dismissed by the learned Senior Civil Judge, Bicholim and the appeal filed by her came to be dismissed by the judgment of the District Court dated 29.08.2016.

(3.) The appeal came to be admitted on 07.07.2017 and the following substantial questions of law came to be framed :