A.B.BABY Vs. K.P.NARASIMHA MURTHY

JUDGEMENT

(1.) Heard the learned counsel for the appellant and learned counsel appearing for respondents No.1 to 5.

(2.) This appeal has been filed seeking to set aside the impugned judgment and decree dtd. 12/3/2018 passed by the I Additional Principal Judge, Family Court, Bengaluru in O.S.No.61/2014.

(3.) In the aforesaid suit, the plaintiff/appellant had sought declaration to the effect that she is legally wedded wife of first defendant and consequential relief to declare that the alleged marriage with defendants No.1 and 2 is null and void and eventually set aside the alleged compromise decree obtained by defendants No.2 and 3 in Crl.Misc.No.42/2012 dtd. 25/10/2013.