Rajendra Annasaheb Gosavi vs Shilpa Rajendra Gosavi
2022 Latest Caselaw 9010 Bom

                                                             988-SA-425-2022.odt




           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                      BENCH AT AURANGABAD

                       SECOND APPEAL NO. 425 OF 2022

 Rajendra Annasaheb Gosavi                             ... Appellant
       Versus
 Shilpa Rajendra Gosavi                                ... Respondent
                              ....
 Ms Manjushri V. Narwade, Advocate for appellant
                              ....

                                   CORAM : R. G. AVACHAT, J.

DATED : 08th SEPTEMBER, 2022

PER COURT :-

. Heard.

2. It was a petition filed by the respondent - wife for

dissolution of marriage on the ground of cruelty. The trial Court

has granted the decree. The first appellate Court has affirmed the

same. As such, it is a case of concurrent finding of fact recorded by

both the Courts below.

3. On having gone through the impugned judgments,

this Court finds no substantial question of law to have been arose

in this Second Appeal. The same is, therefore, dismissed.

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                                       (( 2 ))                   988-SA-425-2022

3. In view of dismissal of the Second Appeal, pending civil

application No.9894 of 2022 does not survive. The same is therefore,

disposed of.

[ R. G. AVACHAT, J. ]

SMS

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