RANGANATHA B. AND ORS. Vs. LAKSHMIDEVAMMA AND ORS.

JUDGEMENT

(1.) THE appellants are before this Court assailing the judgment and decree dated 9.12.2010 passed in R.A. No. 13/2010.

(2.) THE lower appellate Court by the said judgment has allowed the appeal and set aside the judgment and decree dated 6.1.2000 passed in O.S. No. 41/2009, thereby decreeing the suit as prayed. By the said decree, marriage amongst the appellants dated 18.11.2008 is declared as void and not in accordance with law.

(3.) WHILE taking note of the contentions, this Court at the first instance, had framed the following substantial questions of law on 24.5.2011 and had admitted the appeal: