SHAKUNTALA BAI Vs. MALLIKARJUNAPPA JEVARGI

JUDGEMENT

(1.) 1. The appellant-wife filed this appeal against the order of the Principal Civil Judge, Bijapur, declaring her marriage with the respondent is nullity. The brief facts of the case are that :

(2.) On behalf of the husband, himself is examined as PW. I and marked Ex. P1 copy of the Cr.Misc. No. 113/81 and P2 copy of the application under Sec. 125, Code Criminal Procedure Wife examined herself as DW I and marked copy of the reply notice Ex. D.1 and certified copy of the objections filed in Cr.Misc. No. 113/81. The Court below has framed the following points for consideration :

(3.) Assailing the said judgment the present appeal is filed.