AMEET BHUVAN Vs. SWATI BHASKAR

JUDGEMENT

(1.) This is husband's appeal invoking Section 19 of the Family Courts Act, questioning the validity of the judgment dated 09.10.2014 passed in Suit No. 342 "Smt. Swati Bhaskar vs. Ameet Bhuwan". By the judgment impugned the Suit filed by the plaintiffrespondent, invoking Sections 11, 12, 25 and 27 for declaring the marriage to be void, as well as, she has simultaneously sought a relief for the grant of permanent alimony under Section 25 of the Hindu Marriage Act and settlements of the property by invoking Section 27 of the Hindu Marriage Act, 1955.

(2.) The plaintiff-respondent on 13.05.2013 instituted the Suit for following relief :-

(3.) For the purposes of declaring marriage to be void under Section 12 of the Act, she contended that the marriage held on 14.02.2013 since could not be consummated, hence may be declared as void. According to the plaintiff-respondent their marriage was solemnized on 14.02.2013 at Hyderabad, in accordance with the Hindu customs and rituals and subsequently, it was registered before the Registrar of Marriage on the same day. The marriage between the parties to the Suit was settled on the basis of the publication and subsequent correspondences made on telephone between the families, in which they have projected while negotiation were being held, it revealed the defendant happens to be a person belonging to a higher income group and has a sufficient income from various other allied businesses in which he was involved. The marriage was settled by way an engagement ceremony held on 13.02.2013 and solemnized on 14.02.2013 at Hyderabad.