BHAGWATI @ REENA Vs. ANIL CHOUBEY

JUDGEMENT

(1.) Leave granted. This appeal is preferred by the appellant wife questioning the order dtd. 6/5/2015 passed by the High Court of Madhya Pradesh at Jabalpur in Bhagwati Bai v. Anil Choubey Bhagwati Bai v. Anil Choubey, First Appeal No. 623 of 2005, order dtd. 6/5/2015 MP whereby the High Court confirmed the order passed by the Family Court dtd. 17/6/2005 in Civil Suit No. 24-A/2002 declaring the marriage between the appellant wife and the respondent husband as void ab initio on account of the appellant wife having not completed 18 years of age at the time of marriage.

(2.) The respondent husband filed Civil Suit No. 24-A/2002 on the file of the Presiding Officer, Family Court seeking declaration of the marriage between the parties solemnised on 7/7/1999 as null and void and sought for a decree of annulment.

(3.) It is the specific case of the husband that under the threat of registering a false complaint he was forced to marry the appellant wife. Several complaints were given by her and he was put to lot of stress and coercion. It is also his specific case that their marriage was not consummated wilfully. There was a threat to his life at the hands of his wife and her family after the marriage. He has also stated that at the time of marriage, his wife was less than 18 years of age and hence sought for annulment of marriage.