GAURAV SRIVASTAVA Vs. SONIA RAIKAVAAR

JUDGEMENT

(1.) Feeling aggrieved by Judgment and order dated 11.2.2016 and decree dated 25.2.2016 passed by Family Court, Jhansi in Petition No. 550 of 2011 (Gaurav Srivastava Vs. Sonia Rayakvaar) under Section 7 (1) Explanation (b) of Family Courts Act, 1984 (hereinafter referred to as 'Act 1984') whereby declaration prayed for by plaintiff that no marriage of respondent was solemnized with plaintiff on 24.6.2010 nor respondent is legally wedded wife of plaintiff nor there is husband and wife relationship between parties was refused and Petition No. 354 of 2010 (Smt. Sonia Rayakvaar Vs. Gaurav Srivastava) under Section 125 Cr.P.C. Police Station Prem Nagar, District Jhansi whereby claim regarding maintenance prayed by Smt. Sonia Rayakvaar (respondent herein) has been allowed, the husband Gaurav Srivastava has filed present First Appeal under Section 19 of Family Courts Act, 1984 (hereinafter referred to as 'Act 1984'). However, present appeal is confined only to the Judgment rendered in petition no. 550 of 2011 (Gaurav Srivastava Vs. Sonia Rayakvaar).

(2.) We have heard Mr. Santosh Kumar Shukla, Advocate, holding brief of Mr. Dileep Kumar Goswami, learned counsel for plaintiff-appellant (hereinafter referred to as 'plaintiff') and Mr. Arvind Kumar Soni, learned counsel for defendant-respondent (hereinafter referred to as 'respondent').

(3.) Plaintiff Gaurav Srivastava filed Petition No. 550 of 2011 (Gaurav Srivastava Vs. Sonia Raikavaar) for a decree of declaration that no marriage of respondent was solemnized with plaintiff on 24.6.2010 nor respondent is legally wedded wife of plaintiff nor there is husband and wife relationship between parties.