ANKITA KOTHARI Vs. SUNIL KUMAR DHARMENDRABHAI SHAH

JUDGEMENT

(1.) This Civil Miscellaneous Appeal under Sec. 19 of Family Courts Act, 1984 has been preferred claiming the following relief:

(2.) Brief facts of the case as placed before this Court by learned counsel for the appellant-wife are that the marriage between the parties i.e., appellant-wife and respondent-husband was solemnized on 12/6/2017, as per Hindu customs and traditions, in Udaipur District. Few days after the marriage, the respondent started subjecting the appellant to mental harassment, in connection with demand of certain gold ornaments belonging to the appellant. The appellant has also come to know that the respondent had been in an illicit relationship with certain other woman, prior to the marriage between the parties.

(3.) Learned counsel for the appellant submits that after the marriage in question, the respondent started pressurizing the appellant for quitting her job, and also made an attempt to get forceful possession of the stridhan belonging to the appellant. Learned counsel further submits that prior to the marriage in question, the respondent had been in an illicit relationship with another woman and wanted to marry her after taking divorce from the appellant.