SONA RAKSHEL Vs. VINOD KUMAR NAYAK

JUDGEMENT

(1.) THIS appeal has been filed under Section 19(1) of the Family Courts Act, 1984 against the judgment and decree dated 11th August, 2011 passed by the First Additional Principal Judge, Family Court, Raipur, in Civil Suit No. 179-A/2007, whereby the application filed by the respondent/plaintiff under Section 11 of the Hindu Marriage Act, 1955 for declaring the marriage performed between the appellant and the respondent on 19-6-2003 as null and void, has been allowed.

(2.) FACTS not in dispute are that marriage between the parties was solemnized on 19-6-2003 at Arya Samaj, Sector-6, Bhilai Nagar, Distt. Durg.

(3.) THE Additional Registrar (Judicial) shall draw up a decree accordingly. Appeal dismissed.