Rashmi Kumari Jha vs Mukesh Ganesh Jha
2023 Latest Caselaw 1653 Bom

                                                                        16 fca 66-22.doc




                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CIVIL APPELLATE JURISDICTION

                                   FAMILY COURT APPEAL NO. 66 OF 2022

                      Rashmi Kumari Jha                          ..Appellant
                          V/s.
                      Mukesh Ganesh Jha                          ..Respondent
                                                  ----
                      Mr. Shan Gadgil a/w Rahul Soman for the Appellant.
SNEHA
NITIN                 None for Respondent.
CHAVAN                                            ----
                                           CORAM : R.D.DHANUKA, AND
Digitally signed by
SNEHA NITIN
CHAVAN
Date: 2023.02.21
15:46:09 +0530                                         M.M.SATHAYE, JJ.

DATE : 17th FEBRUARY 2023

P.C.

. The Appellant (original Petitioner) has impugned the judgment and decree dated 30.04.2022 dismissing the Petition No. 490 if 2017 filed by the Appellant inter alia praying for divorce and permanent alimony under Section 13(1)(i-a) and Section 25 of the Hindu Marriage Act, 1955. The Family Court has dismissed the said Petition. The Respondent is already served. None appeared for the Respondent when the matter is called out.

2. Admit.

3. Printing is dispensed with.

4. The Appellant is directed to file private paper book within one year from today and shall serve a copy upon the Respondent.

                      M.M.SATHAYE, J.                            R.D.DHANUKA, J.

                           Sneha Chavan                                             page 1 of 1