SHALINI Vs. RITESH

JUDGEMENT

(1.) THIS is an appeal filed by the non-applicant (wife) under section 19 of the Family Courts Act against the judgment and decree dated 28.4.2007, passed by Ist Additional Principal, Distt. Judge of Family Court in H.M.A. Case No. 24/07.

(2.) THE appellant is a non-applicant wife whereas respondent is the applicant-husband in the suit out of which this appeal arises.

(3.) HEARD Mr. V.K. Jain, learned counsel for the appellant and Mr. Manoj Vyas, learned counsel for the respondent.