RANJANA Vs. TEJ BHAN SHARMA

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 21-2-2007 passed by the Additional District Judge, delhi in HMA No. 172 of 2006.

(2.) THE petition HMA No. 172 of 2006 under Section 11 of the Hindu Marriage Act, 1955 (Act) was filed by the respondent seeking to declare void the marriage between the parties which took place on 28-4-1998 at the Arya Samaj Mandir, Bhogal, New Delhi. The ground was that the appellant here was married at the time, which fact was not known to the respondent. The trial Court framed the three issues as under :

(3.) WHETHER the petitioner is entitled to the relief of declaration of the marriage with the respondent as void ab initio? OPP 3. As regards issue No. 1, the admitted position was that the petitioner applied for and sought divorce from her earlier husband only in 2001. This admission was made by her in her cross examination in the following manner.