SHALINI DHIMAN Vs. MANOJ KUMAR

JUDGEMENT

(1.) THIS appeal, preferred under Section 19 of the Family Courts Act, 1984, is directed against the order dated 05.04.2008, passed by Principal Judge, Family Court, Dehradun, in Suit No. 91 of 2008, whereby the said court has rejected the compromise between the parties.

(2.) HEARD learned counsel for the appellant. No one turned up on behalf of the respondent.

(3.) BRIEF facts of the case are that the appellant filed petition under Section 11 read with Section 12 of the Hindu Marriage Act, 1955, for declaration that marriage with respondent be declared null and void, on the ground that the same was got performed by playing fraud on the petitioner. The summons were issued to the respondent by the trial court. On the third date parties to the suit entered into compromise which they filed on 05.04.2008, in the form of 10 -A before the trial court, wherein they agreed that marriage performed between them on 13.11.2007 be declared null and void. The trial court observed that it appears that parties are in collusion and rejected the compromise.