CHANDRA PRAKASH TANAYA Vs. VANDANA

JUDGEMENT

(1.) This first appeal under Section 19 of the Family Court Act is directed against the judgment and decree dated 18.03.2010 passed by the Principal Judge, Family Court, Jhansi rejecting the application filed by the appellant-husband under Section 12 of the Hindu Marriage Act registered as Matrimonial Case no. 422 of 2008 seeking a decree to declare the marriage with the respondent-wife as null and void. By the same judgment, the application filed by the wife under Section 125 Cr. P. C. seeking maintenance registered as case no. 352 of 2008 has been allowed and a sum of Rs.3000/- per month has been awarded.

(2.) This appeal is directed only against the judgment and order passed in Matrimonial case no. 422 of 2008 filed by the husband for declaration of the marriage as null and void.

(3.) We have heard learned counsel for the parties and perused the record.