YAMUNA Vs. SIDDALINGAKUMAR D. R.

JUDGEMENT

(1.) This appeal is filed under Sec. 19(1) of the Family Courts Act, 1984 (hereinafter referred to as the 'Act' for short) challenging the judgment and decree dtd. 4/11/2017 passed by the Family Court, Tumakuru in M.C.No.324/2013. In terms of the impugned judgment and decree, the petition filed by the husband seeking a decree of nullity of marriage under Sec. 12 of the Hindu Marriage Act, 1955 (hereinafter referred to as the 'Act, 1955' for short) is allowed and the Court has held that the marriage solemnised between the husband and wife on 13/3/2011 is null and void.

(2.) Aggrieved by the judgment and decree, the wife is in appeal.

(3.) The parties to the proceeding are referred to as the husband and wife for the sake of convenience.