V D GRAHALAKSHMI Vs. T PRASHANTH

JUDGEMENT

(1.) Appeal filed under Sec.19of the Family Court Act, 1984 against the Fair and decreetal order passed by the learned Principal Judge, Family Court, Chennai in FCOP No.1992 of 2007 dated 30.4.2009.

(2.) The wife is the appellant. The appeal is preferred against the order of the family court dated 30.4.2009 declaring the marriage between the appellant and the respondent as null and void. An interesting question arises in this appeal is whether an husband can avoid a marriage on the ground of fraud due to the suppression of material fact of a prior registration of a marriage with the Marriage Registrar. For the sake of convenience, the wife is referred to as appellant and the husband is referred to as respondent in this appeal.

(3.) The facts leading to filing an application under Sec.12(1) (c)of The Hindu Marriage Act, 1955 are as follows: