VINOD KUMAR Vs. GEETA

JUDGEMENT

(1.) In this Appeal under Sec. 19 of the Family Courts Act, 1984, the Appellant-Husband prays for setting aside the impugned judgment passed by the learned Family Court, Karkardooma Courts, Delhi [hereinafter referred to as "Family Court"], on 10/5/2023 [hereinafter referred to as "Impugned Judgement"] in Case No. 14/2019 titled Vinod Kumar vs. Geeta, wherein his suit seeking to declare the marriage with the Respondent-Wife as null and void, on the account that Saptapadi was not performed and permanent injunction, was dismissed.

(2.) The brief facts, as per the pleadings, are that the parties exchanged garlands at Delhi on 19/6/2016. The Appellant has claimed that ceremonies according to applicable custom, including Saptapadi, were never performed. The marriage was duly consummated, and a daughter was born out of the said wedlock.

(3.) It has been alleged by the Appellant that, though he lived with the Respondent till 11/10/2016, the marriage was not valid as, at the time of their marriage, no Saptapadi was performed. The Respondent has claimed that she was thrown out of the matrimonial home on 2/10/2017.