SHITIJ KHURANA Vs. SHREHA KHURANA

JUDGEMENT

(1.) The present appeal has been filed by the appellant under Section 28 of the Hindu Marriage Act (hereinafter referred to as "the Act") read with Section 151 CPC against the judgment and decree dated 7th October 2013 passed by the learned Additional District Judge, Tis Harzari Courts, Delhi

(2.) Brief facts leading to filing of the present appeal are that the respondent had filed a petition for annulment of marriage between the appellant and the respondent under Section 12 of the Act.

(3.) As per the case of the respondent, as set out in the petition, the respondent was known to the appellant and his family since her childhood as the maternal uncle of the appellant stayed in the vicinity of the respondent's house and that the appellant and his family members used to often visit the appellant's maternal uncle.