JEYAKUMARI Vs. STEPHEN

JUDGEMENT

(1.) The defeated Defendant-Wife is the Appellant herein.

(2.) The Respondent/Plaintiff-Husband filed the Suit in O.S. No.19 of 2011, before the Family Court, Madurai, seeking to declare the marriage solemnized between him and the Defendant on 6/1/2005 as null and void.

(3.) For the sake of convenience, the parties are referred to as per their ranking in the original Suit.