NIRMAL DASS BOSE Vs. KM MAMTA GULATI

JUDGEMENT

(1.) Feeling aggrieved by the annulment of his marriage solemnized under the Special Marriage Act, 1954, the husband appellant has approached this Court in appeal praying forthe setting aside of the decree of nullity granted against him by the Court below.

(2.) During the pendency of this appeal, to explore the possibility of conciliation the appellant and the contesting respondent were required to appear in chambers. However, the effort to bring about a conciliation could not materialise and from the observations as noted in the order dated 21-3-96, it was apparent that Mamta Gulati, the respondent-has reached a point of no return. In the aforesaid circumstances, the appeal has been heard on merits.

(3.) I have heard Sri Rajesh Tandon, learned Counsel for the appellant and Sri Ranjit Saxena, learned Counsel representing the plaintiff respondents and have carefully perused the record.