DHARMESH KUMAR @ DHARMENDER Vs. ANU ARORA

JUDGEMENT

(1.) BY way of the first appeal under Section 28 of Hindu Marriage Act, 1955 (hereinafter referred to as ,,the Act), a challenge has been made to the impugned judgment and decree dated 30.04.2011 passed by learned ADJ, Delhi in HMA No. 497/10/05.

(2.) BRIEFLY stated the facts of the case are that a petition for annulment of marriage with the appellant under Section 12(1)(c) of the Act was filed before the learned ADJ by the respondent wherein she had alleged that the appellant was employed as a ,,Driver by her father who is a businessman. She has got two younger brothers and is the only daughter of her parents. The appellant used to drop her at school and also used to bring her back. She had averred that alleged marriage between the parties was solemnized on 27.08.2004 at Arya Samaj Mandir according to Hindu rites and ceremonies which was subsequently registered on 17.09.2004. The date of birth of respondent is 07.08.1986 and had just attained 18 years at the time of alleged marriage.

(3.) THE respondent had further alleged that thereafter whenever appellant had found her alone he tried to indulge with her in an obscene behaviour and sometimes demanded money from her by threatening to defame her. It is alleged that on few occasions he had extracted money from her by giving threats to defame her by showing her photographs.