Vishakha Prabudhabharat Bansode vs Prabudhabharat Shravan Bansode
2021 Latest Caselaw 9141 Bom

                                            1                    fca23.21.odt


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD


                        FAMILY COURT APPEAL NO.23 OF 2021


Vishakha Prabhudhabharat Bansode                                     ... Appellant

          VERSUS

Prabhudhabharat Shravan Bansode                                      ... Respondent

Mr M.K. Bhosale, Advocate for appellant

CORAM : RAVINDRA V. GHUGE AND S.G. MEHARE, JJ

DATE : 13th July, 2021

P.C.

1. The appellant is the wife who seeks to challenge the judgment dated

31.1.2020 delivered by the Family Court, Nanded, thereby allowing Petition

No.A-88 of 2019 filed by the respondent husband. As a consequence, the

marriage dated 31.5.2009 was dissolved by the decree of divorce. The

petitioner has a male child out of the said marriage.

2. Issue notice to the respondent, returnable on 18.8.2021.

[S.G. MEHARE, J.] [RAVINDRA V. GHUGE, J.]

amj