GIRISH GOVINDRAJAN AYANGAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court on 11.02.2019 has passed the following order:

(2.) Today, the mother of the respondent No.2-­ original complainant Rangrajan Rambhadra Ayangar is present before this Court she is also represented by the learned advocate, Mr.G.C.Mazmudar. Copy of the Family Suit No.2660 of 2018 is produced on record which shows the marriage between the petitioner and the respondent No.2 is declared null and void.

(3.) The respondent No.2-­original complainant has received her Streedhan and other permanent alimony. Nothing remains now to be given or taken also.