KUNAL BOSE Vs. SMT. ANITA BOSE

JUDGEMENT

(1.) CM (M) 691/2010 and CM APPL. 9374/2010 (stay)

(2.) PETITIONER filed a petition under Section 11 of the Hindu Marriage Act (hereinafter referred to as 'Act') for declaring by a decree of nullity of the marriage between him and the Respondent alleging that before marrying the Petitioner, Respondent was already married to one Mr. Bhim Singh Negi and was having three children from him. She concealed this fact at the time of solemnizing her marriage with him. In the said petition, Respondent filed an application under Section 24 of the Act claiming pendent lite maintenance from the Petitioner.

(3.) AGGRIEVED by the said order, Petitioner has filed this petition.