MEENAKSHI SHARMA Vs. RAVI KUMAR

JUDGEMENT

(1.) The present matrimonial appeal has been filed by the appellant under Section 19 of the Family Courts Act, 1984 against the impugned order dated 27.03.2017 whereby the petition filed by the respondent/husband under Section 11 of the Hindu Marriage Act, 1955 (hereinafter referred to as "HMA") was allowed. Consequently, a decree was passed declaring the marriage between the parties dated 03.03.2014 as Null and Void.

(2.) The marriage between the petitioner and the respondent was solemnized on 03.03.2014. On account of marital discord between the parties led to the filing of the petition in the month of April, 2015 under Section 12 of HMA seeking a declaration that the marriage between the parties be declared as null and void for the reasons that as on the date of marriage i.e. 03.03.2014 the respondent (appellant herein) was having a living spouse. The petition discloses that the marriage between the appellant and one Manoj Kumar was solemnized on 06.05.2011. On 05.06.2011, with the intervention of respectable persons of the society in the presence of the family members of the parties an agreement was reduced into writing and signed by 8 persons including the respective fathers of the parties to dissolve the marriage.

(3.) Mr. Sharma, learned counsel appearing for the appellant submits that the marriage was dissolved as per customs and thus the order of the Principal Judge, Family Court is liable to be set aside.