SHASHIDHAR M. Vs. POORNIMA C.

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree dated 16.4.2014 in O.S. No. 142/2012 on the file of the IV Addl. Principal Judge, Family Court, Bengaluru, dismissing appellant's suit for a declaration of his marriage as void.

(2.) BRIEF facts of the case:

(3.) HAVING learnt about respondent's earlier marriage, appellant made attempts to lodge a police complaint against the respondent and her family members, but the same was not entertained by the Police. Consequently, he filed a private complaint before VII ACMM., Bengaluru in PCR No. 9958/2012 alleging offences punishable under Sections 420, 495, 120B read with 34 IPC. After investigation, charge sheet was filed and the said matter is pending adjudication in C.C. No. 16510/2012. In these circumstances, appellant filed the instant suit. Respondent contested the suit by filing a written statement and an additional written statement contending inter alia that: