VIKESH SHARMA Vs. SHIVANI

JUDGEMENT

(1.) This appeal, under Section 19 of Family Courts Act, 1984, has been preferred by Vikesh Sharma, the husband, against the judgment and order dated 25-11-2008, passed by Judge, Family Court, Haridwar, in Case No. 262/2004, Shivani v. Vikesh Sharma, under Section 12 of the Hindu Marriage Act, thereby declaring the marriage amongst the appellant and the respondent null and void.

(2.) Brief facts of the case are that respondent/petitioner Shivani filed a suit before Judge, Family Court, Haridwar for declaring her marriage with Vikesh Sharma as null and void, with the allegations on 17-8-2002 she had gone out of her house to take tuition. When she did not return till late night, Vikesh Sharma came to the house of her father and told that his mother is calling Shivani. When father of Shivani went in the house of Vikesh Sharma he did not see the father and mother of Vikesh Sharma there. Therefore, on 18-8-2002, father of Shivani lodged a report at Police Station Jwalapur against Vikesh Sharma and his mother Smt. Radha Rani and a case crime No. 334/2002, Under Sections 363, 366-A, IPC was registered against them. After abducting Shivani, Vikesh Sharma and his mother absconded from their house and their whereabouts were not known for a month. Knowing that case has been registered against them, Vikesh Sharma obtained order dated 21-9-2002 from High Court, Nainital for arrest stay. The further allegation of Shivani is that after giving threats to her, she was presented by Vikesh Sharma before the High Court at Nainital and the High Court looking the apprehensive condition of Shivani gave her in the custody of police and also informed her father. After conducting her medical examination and recording her statement Under Section 164, Cr. P.C. she was handed over to her father. According to the petitioner Vikesh Sharma got registered his marriage with her after playing fraud and giving threats to her life. The further allegation of the petitioner/respondent is that her father came to know about the fraud played with her, for the first time on 25-9-2002, when she was given in his custody. The charge-sheet was submitted against Vikesh Kumar and others on 15-1-2004. Hence prayer was made in the petition for annulling the marriage between the parties.

(3.) The appellant/respondent Vikesh Sharma contested the suit by filing his written statement, denying the averments made in the petition. He alleged that Shivani is his legally wedded wife. They got married on 7-2-2002 at Raiwala, Dehradun and at the time of marriage Shivani was 19 years of age as per the certificate issued by C.M.O. Dehradun. The aforesaid marriage was got registered in the office of Registrar of Hindu Marriage, at Dehradun on 21-8-2002. He also alleged that he never extended any threats to Shivani to marry with him. The appellant/respondent also took the plea that Family Judge, at Haridwar has got no jurisdiction to try the suit.