ASHA PATEL Vs. SHEIKH ABDUL SHADAB

JUDGEMENT

(1.) Heard.

(2.) The instant Appeal is filed by the Appellant/wife against the order and decree dtd. 10/5/2023 passed by the 2nd Additional Principal Judge, Family Court, Raipur in HMA Case No.488/2022.

(3.) The Petition was filed by the Appellant/wife under Sec. 25 of the Special Marriage Act, 1954 (for short 'the Act of 1954') claiming the marriage dtd. 18/12/2017 to be a nullity on different grounds. The Petition having been dismissed, the instant Appeal was filed before this Court.