GOPI Vs. PREMILA

JUDGEMENT

(1.) Two moot questions, obviously of law, are raised before us in this appeal. They are as follows:

(2.) The facts would get encompassed narrowly for the answer of the two questions.

(3.) In O.P. 97 of 1992, the Family Court, Ernakulam passed a decree of nullity in favour of the husband (the present respondent) holding that the wife at the time of marriage was pregnant by some person other than her husband. This decree is final and therefore conclusive between the parties.