Sau. Snehal Tushar Dongre vs Shri. Tushar Ramdas Dongre
2024 Latest Caselaw 25178 Bom

Bombay High Court

Sau. Snehal Tushar Dongre vs Shri. Tushar Ramdas Dongre on 2 September, 2024

Author: Vinay Joshi

Bench: Vinay Joshi

                                                                                                                    941-fca 39-24.odt
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                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            NAGPUR BENCH, NAGPUR.
                                            FAMILY COURT APPEAL NO. 39                              OF        2024
                                           Snehal Tushar Dongre -Vs-Tushar Ramdas Dongre
                      -------------------------------------------------------------------------------------------------------------
                              Office notes, Office Memoranda of
                              Coram, appearances, Court's orders                                     Court's or Judge's Orders.
                              or directions and Registrar's orders.
                      ------ --------------------------------------------------------------------------------------------------------
                                                    Mr. N.P. Lambat, counsel for the appellant.


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

                                                          DATE            : 2nd SEPTEMBER,2024


                                               1.                Heard.

2. This is an appeal of wife challenging a divorce decree passed by Family Court, Amravati dated 04.05.2024.

3. The appellant's learned counsel would submit that despite the material to establish cruelty, the trial court erred in holding the ground of cruelty to be proved against wife. In this regard, he took us to paragraph No.43 of the impugned judgment. The appellant also requested for grant of stay as the respondent-husband is likely to marry with other lady.

4. Issue notice to the respondent, returnable after four weeks.

5. Effect of impugned decree to the extent of granting decree of divorce is stayed till the appearance of other side.

                                                      JUDGE                                                           JUDGE
Signed by: Kavita P Tayade
Designation: PAKavita
                To Honourable Judge
Date: 03/09/2024 18:40:19