Hansaben Maheshbhai Kankotiya ... vs Maheshbhai Bhimjibhai Kankotiya
2021 Latest Caselaw 507 Guj

            C/FA/3133/2019                                   ORDER




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/FIRST APPEAL NO. 3133 of 2019

                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                    In R/FIRST APPEAL NO. 3133 of 2019
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  HANSABEN MAHESHBHAI KANKOTIYA D/O JIVRAMBHAI MOHANBHAI
                         GODINA
                          Versus
             MAHESHBHAI BHIMJIBHAI KANKOTIYA
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Appearance:
NIYATI D CHAUHAN(9082) for the Appellant(s) No. 1
MR .B A PATEL(5281) for the Defendant(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA
        and
        HONOURABLE MR. JUSTICE A.S. SUPEHIA

                       Date : 13/01/2021
                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA)

Heard learned advocate Ms. Niyati Chauhan for the appellant­ wife.

The decree is passed by the Family Court, No.3, Vadodara dissolving the matrimonial tie between the parties, as per judgment and decree dated 7.1.2019. It is this judgment and decree which is brought under challenge in the present appeal.

Appeal is admitted.

(N.V.ANJARIA, J)

(A. S. SUPEHIA, J) Manshi