NEELU BAI Vs. PHAGUMAL

JUDGEMENT

(1.) Appellant by Mr. Subodh Abhyankar, advocate with Mrs. Neelam Adbyankar, advocate.

(2.) The appeal was admitted by this Court for final hearing vide order dated 1-3-2006 on the following substantial questions of law :-

(3.) Since the decree was not passed under section 12(l)(f) of the Act, therefore, cross-objections were filed by the respondent upon which following substantial questions of law were framed vide order dated 27-9-2006 :-