N. SANGEETHA Vs. H.S. PRASHANTH THATHACHAR

JUDGEMENT

(1.) This appeal is filed under Sec. 19(1) of the Family Courts Act, 1984 challenging the judgment and decree dtd. 12/1/2018 passed by the Family Court at Mysore in M.C.No.576/2013.

(2.) The petition seeking a decree of nullity of marriage was filed by the husband. The petitioner in the aforementioned petition alleged that the wife suppressed her earlier marriage which was still subsisting when she married him on 28/11/2010.

(3.) The 2nd respondent in the petition is the mother of the wife and she is arrayed as a party to the proceeding on the premise that she too misrepresented the petitioner.