DIVYA Vs. ELANGOVAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the order dated 10.11.2016, passed in F.C.O.P. No.327 of 2015, by the Family Court, Chengalpattu.

(2.) The appellant herein, as petitioner, has filed F.C.O.P. No.327 of 2015, on the file of the trial Court, under section 11 of the Hindu Marriage Act, 1955, praying to declare that the marriage registered on 09.04.2014, in the office of the Marriage Registrar, District Registrar Office, Chennai North, Joint-I, based on a certificate issued by an advocate is null and void.

(3.) The material averments made in the petition are that the petitioner has known the respondent for a period of five years and both of them belong to same village. On 09.04.2014, the respondent has taken the petitioner to an advocate office, which situates at No.41/83, Armenian Street, Chennai and obtained her signatures on two blank forms. During first week of 2015, the petitioner has come to know through respondent that the respondent has married her on 09.04.2014, before Marriage Registrar, District Registrar Office, Chennai North, Joint-I. The petitioner has informed the said factum of marriage to her parents and applied for certified copies of the documents. After obtaining the same, the petitioner has come to know that on 09.04.2014, advocate Mr. M. Suresh has performed the marriage between her and respondent in his office under Section 7-A of the Hindu Marriage Act, 1955. No such marriage has been performed. The petitioner is the real victim. The respondent has cleverly played foul play. Under the said circumstances, the present petition has been filed for getting the relief sought therein.