SAMEER PAREEK Vs. SHWETA PAREEK

JUDGEMENT

(1.) This appeal has been filed under Sec. 19 of the Family Courts Act, 1984, challenging the Judgement dtd. 19/1/2024[Impugned Judgement], passed by the learned Family Court Judge, Rohini (North) District Courts[Family Court], in the matter of "Shweta Pareek ne Bhatt vs. Sameer Pareek" bearing H.M.A. No.126 of 2017, whereby the learned Family Court allowed the Petition filed by the Respondent herein under Sec. 12(1)(c) of the Hindu Marriage Act, 1955[HMA].

(2.) By way of the Impugned Judgment, the learned Family Court has annulled the marriage between the parties under Sec. 12(1)(c) of the HMA, and accordingly issued a decree to that effect. The primary terms on which the learned Family Court has deemed it necessary to annul the marriage are: -

(3.) These findings were based on an analysis of the online profile of the Appellant on the matrimonial portal "www.shaadi.com" and on the basis of which the Respondent herein had responded to the advertised profile of the Appellant.