TARLOCHAN SEHMI Vs. RAJIV RAMNIKLAL ZAVERI

JUDGEMENT

(1.) This Appeal under Sec. 19 of the Hindu Marriage Act, 1955 (for short, the 'Act 1955') is at the instance of the appellant-wife (original defendant), questioning the legality and validity of the order passed by the Family Court, Vadodara dtd. 19/8/2017 in the Family Suit No.458 of 2012 instituted by the respondent-husband for obtaining decree of divorce, whereby the Family Court allowed the suit instituted by the husband and declared the marriage between the appellant-wife and the respondent-husband as null and void.

(2.) The facts giving rise to this Appeal may be summarized as under :

(3.) Mr. Nirad Buch, learned advocate appearing on behalf of the appellant-wife has vehemently submitted that the Family Court committed a serious error in allowing the suit filed by the respondent-husband praying for a decree of divorce on the ground of fraud being played by the appellant-wife upon the husband by suppressing her marital status.