VINOD SHIVAN Vs. LAXMI

JUDGEMENT

(1.) Cm No.24984/2016

(2.) The reason was obvious.

(3.) Vide impugned judgment dated April 08, 2016 the learned Judge, Family Court has dismissed a petition filed by the appellant under Section 9 of the Hindu Marriage Act, 1955 as not maintainable on account of the fact that the appellant was found to be stalking and harassing the respondent for marriage and had failed to prove that he and the respondent got married.