SHAHBAZ KHAN Vs. KOMAL SHRESTH

JUDGEMENT

(1.) The present appeal under Sec. 19(1) of the Family Courts Act, 1984 read with Sec. 29 of the Special Marriage Act, 1954 ("the Act") assails the Judgment dtd. 15/10/2025 passed by the learned Principal Judge, Family Court, South District, Saket, New Delhi, whereby the application filed by the appellant seeking waiver of the statutory period prescribed under Sec. 29 read with Sec. 28(2) of the Act has been dismissed, and consequently, the petition under Sec. 28 of the Act has been rejected as not maintainable.

(2.) Briefly stated, the appellant and respondent are followers of different faiths and have solemnized and registered their marriage on 25/8/2025 under the Act in Delhi. Upon disclosure of the marriage to the family of the appellant, his father collapsed from shock and was subsequently diagnosed with liver failure, and his entire family has severed ties with him.

(3.) The respondent, on hearing the circumstances faced by the appellant, was forced to hide her marital status from her family, apprehending occurrence of a similar scenario and non-acceptance fearing disownment in future. Hence, till date the respondent's family is unaware of the marriage.