LAWS(ALL)-2024-8-53

KAJAL KIRAN GUPTA Vs. RAJ KUMAR

Decided On August 29, 2024
Kajal Kiran Gupta Appellant
V/S
RAJ KUMAR Respondents

JUDGEMENT

(1.) This is an appeal filed under Sec. 28 of the Hindu Marriage Act, 1955 by the wife/appellant, challenging the judgment/ decree dtd. 31/7/2012 passed by the Principal Judge, Family Court, Faizabad in Original Suit No. 44 of 1997: Raj Kumar alias Golu vs. Smt. Kajal Kiran alias Guddi and another, filed by the husband/respondent under Sec. 12 (Voidable marriages) of the Hindu Marriage Act, 1955.

(2.) Vide judgment/decree dtd. 31/7/2012, the Principal Judge, Family Court, Faizabad, has allowed the Original Suit No. 44 of 1997 and has declared the marriage of the respondent/ husband with appellant/wife dtd. 26/4/1994 as void and ineffective.

(3.) Shorn of unnecessary details, facts in brief, as borne out from the pleadings, are as under:-