EKTA SOLANKI Vs. JOHNY SOLANKI

JUDGEMENT

(1.) The appellant (wife) has suffered a decree under Section 9 of the Hindu Marriage Act.

(2.) We have asked learned counsel for the appellant repeatedly as to what are the appellant's arguments to attack the reasons given by the learned Judge, Family Court. Learned counsel states that since no reasons are given in the judgment, in absence of any reason he can only raise the argument that no reasons are given.

(3.) We have told learned counsel for the appellant that if reasons can be ascertained, in the absence of attacking then the appeal would have to fail and therefore counsel should make an attempt to attack the reasons given by the learned Judge, Family court. Learned counsel insists that the judgment is without any reason.