- (1.) The petitioners herein, challenge the order passed by the Family Court, Bhavnagar on 13.05.2015. By the said order, the learned trial Court rejected the application moved by the parties under Section 14 of the Hindu Marriage Act (hereinafter referred to as "the Act").
(2.) Initially, the parties have filed the First Appeal against that order. The Division Bench of this Court was of the view that parties should file Writ Petition. The Court has passed following order : "This appeal is misconceived inasmuch as looking to the prayers prayed for in the present appeal the appropriate remedy for the appellant shall be to file writ petition. Hence, this appeal as well as application is not entertained at this stage. Appeal as well as Civil Application stand disposed of."
(3.) Considering the nature of petition and with the consent of learned advocate for the petitioners, the matter is taken up for final hearing. Hence, RULE.;