ARJUNSINH LALSINH SOLANKI Vs. SAJANBEN MOHABBATSINH CHAUHAN

JUDGEMENT

(1.) This appeal arises from the order passed by the Principal District Judge, Gandhinagar dated 14.11.2017 dismissing the Regular Civil Suit No.1 of 2017. The said suit was filed by the appellant under the provisions of the Prohibition of Child Marriage Act, 2006 praying for declaration that his marriage with the respondent, be declared as void. By the impugned order, the Court below has dismissed the suit filed by the petitioner as not maintainable.

(2.) The issue before this Court in this Appeal is whether the marriage which is claimed to have been solemnized on 29.05.2003 between the appellant and respondent was legal or the same needs to be declared as void, as prayed for, by the appellant.

(3.) Considering the fact that, whatever order that may be passed by this Court, will have direct bearing on more than one lives, this Court had, on earlier occasion, requested both the learned advocates to inform the parties to remain present before this Court, so that the demeanor of the parties can also be taken into consideration by this Court and their case can effectively be adjudicated. On such request, the appellant - Arjunsinh Lalsinh Solanki, the respondent - Sajanben Mohabbatsinh Chauhan, Anjaliben Kanaiyalal Thakkar along with their relatives are present before this Court. This Court has interacted with the parties to the extent necessary. This Court had also the benefit of observing the demeanor of the parties, more particularly Sajanben Mohabbatsinh Chauhan and Anjaliben Kanaiyalal Thakkar.