BHAGWATI @ REENA Vs. ANIL CHOUBEY

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is preferred by the appellant/wife questioning the order dated 06-05-2015 passed by the High Court of Madhya Pradesh at Jabalpur in First Appeal No. 623 of 2005 whereby the High Court confirmed the order passed by the Family Court dated 17-06-2005 in Civil Suit No.24-A/2002 declaring the marriage between the appellant/wife and the respondent/husband as void ab initio on account of appellant/wife having not completed 18 years of age at the time of marriage.

(3.) The respondent/husband filed Civil Suit No. 24-A/2002 on the file of the Presiding Officer, Family Court seeking declaration of the marriage between the parties solemnized on 07-07-1999 as null and void and sought for a decree of annulment.