JUSTIN A RODRIGUES Vs. SARIKA LAVEENA DSOUZA

JUDGEMENT

(1.) This appeal is by the husband being aggrieved by the Judgment and Decree dated 18th April 2013 passed in M.C. No.3660/2011 on the file of the Principal Judge, Family Court, Bangalore, wherein he had filed a petition under Sections 18 and 19 of Divorce Act, 1869 seeking Decree, declaring the marriage between himself and the respondent solemnized on 30.04.2011 as null and void and for grant of such other reliefs as deemed fit in the interest of justice and equity.

(2.) The said petition filed by the appellant husband has been dismissed. Being dissatisfied with the impugned Judgment and Decree passed by the Principal Judge, Family Court, Bangalore, the appellant has presented this appeal.

(3.) The learned Counsel appearing for the appellant has filed a Memo dated 15.09.2015. The same is taken on record.