Neela Vipul Raja vs Vipul Mukundbhai Raja
2023 Latest Caselaw 2087 Bom

Order                                                                                   0203fca5.23
                                                    1


                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             NAGPUR BENCH, NAGPUR.


                           FAMILY COURT APPEAL NO. 5/2023
                        & CIVIL APPLICATION [CAO] NO.300/2023.
                                             Neela Vipul Raja
                                               -VERSUS-
                                         Vipul Mukundbhai Raja

Office notes, Office Memoranda of
Coram, appearances, Court's orders                         Court's or Judge's Orders
or directions and Registrar's orders.


                                        Shri M.P. Kariya, Advocate for the Appellant.




                                              CORAM : VINAY JOSHI AND
                                                                VALMIKI SA MENEZES, JJ.

                                             DATE         : MARCH 02, 2023.



                                                        Heard.

2. This is wife's appeal challenging the

judgment and decree passed in Petition No.A-

987/2015, by which a decree of divorce has been

granted on the ground of cruelty. It is the

contention of the appellant that the entire petition

was for seeking divorce on the ground that the

wife is suffering from mental disorder, however,

the Family Court has granted decree on the ground

of cruelty, treating some part of the pleadings and

Rgd.

Order 0203fca5.23

admissions as cruelty.

3. Issue notice to the respondent,

returnable on 16.03.2023.

4. In the meantime there shall be stay only

to the extent of decree of divorce.

JUDGE JUDGE

Signed By:RAKESH GANESHLAL DHURIYA Private Secretary High Court of Bombay, at Nagpur Signing Date:04.03.2023 10:18 Rgd.