CHETAN, Vs. SWARNA,

JUDGEMENT

(1.) THESE two appeals are filed challenging the judgment and decree dated 23.08.2013 passed by the learned Senior Civil Judge, Kumta, thereby allowing the petition filed by the wife under Sections 5(1) & 11 of the Hindu Marriage Act, 1955 (for short, 'the Act') declaring the marriage solemnized between the appellant and the respondent on 24.04.2011 as null and void with a direction that the husband shall pay a sum of Rs.2 lakhs as compensation by way of damages to the wife.

(2.) M .C.No.32/2011 was filed by the wife against her husband seeking a declaration of their marriage as null and void contending inter alia that her husband respondent before the Trial Court had contracted marriage with her by suppressing his first marriage and therefore, the same was void.

(3.) AGGRIEVED by the decree declaring the marriage as null and void and directing payment of a sum of Rs.2 lakhs, husband has filed M.F.A.No.23730/2013. Seeking enhancement of the amount of compensation awarded by way of damages, wife has filed M.F.A.No.23927/2013.