Smt. Pragati W/O Suraj Humne vs Suraj S/O Omprakash Humne
2024 Latest Caselaw 13957 Bom

Bombay High Court

Smt. Pragati W/O Suraj Humne vs Suraj S/O Omprakash Humne on 3 May, 2024

Author: Vinay Joshi

Bench: Vinay Joshi

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

                              FAMILY COURT APPEAL NO. 23 OF                                       2024

                             Pragati Suraj Humne -Vs-Suraj Omprakash Humne

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                 Office notes, Office Memoranda of
                 Coram, appearances, Court's orders                                     Court's or Judge's Orders.
                 or directions and Registrar's orders.
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                                       Mr.N.R.Sen, counsel for the appellant .




                                              CORAM            VINAY JOSHI &
                                                                MRS. VRUSHALI V. JOSHI, JJ.

                                             DATE            : 3rd MAY, 2024.



                                  1.                Heard.

2. This is wife's appeal raising challenge to the judgment and order dated 02.04.2024 passed by the Family Court by which a divorce has been granted.

3. It is the contention of the appellant/wife that the Family Court erred in appreciating the evidence and without any convincing material has granted the decree of divorce. The appellant would submit that she has one daughter and if the decree of divorce is not stayed, then there is every likelihood that husband would remarry and in that case, the future of the appellant-wife and daughter would be in dark.

4. Issue notice to the respondent, returnable on 20.06.2024.

Kavita 27-fca 23-24.odt

5. The impugned judgment and decree passed by the Family Court in Petition No.A-14 of 2010 dated 02.04.2024 stands stayed till our further orders.

6. The appellant to communicate this order to the respondent by every possible mode in addition to regular mode of service.

7. Steno copy of this order be supplied to the appellant.

                                           JUDGE                               JUDGE




Signed by: Kavita P Tayade
Designation: PAKavita
                To Honourable Judge
Date: 03/05/2024 13:19:31