ASSEM AGGARWAL Vs. ASHI KUMAR

JUDGEMENT

(1.) The present Appeal under Sec. 19 of the Family Courts Act, 1984 has been filed by the appellant against the impugned Order dtd. 31/3/2022 vide which the application filed by the appellant under Order VII Rule 11 of the Code of Civil Procedure, 1908 was dismissed.

(2.) The facts in brief are that a petition under Sec. 12(1)(c) of the Hindu Marriage Act, 1955 ('Act of 1955', in short) was filed for annulment of marriage on behalf of Ms. Ashi Kumar (who was the petitioner in the petition before the learned Judge, Family Courts and shall be referred as 'respondent' in the present Appeal). The respondent, a permanent resident of Ghaziabad got married to Mr.Assem Aggarwal, resident of New Zealand, (who was the defendant in the petition before the learned Judge, Family Courts and shall be referred as 'appellant' in the present Appeal) on 4/10/2009 according to Hindu Rites and Customs at Railway Officers' Club, Sardar Patel Marg, New Delhi.

(3.) The appellant at the time of marriage was staying at Le Meridian Hotel, New Delhi. Before marriage, it was represented by the appellant's family that they would demand no dowry and the respondent was also led to believe that after marriage, she would accompany the appellant to New Zealand.