SMT. MAUSMI SHARMA Vs. HIMANSHU SHARMA

JUDGEMENT

(1.) This appeal under Section 19 of the Family Court Act, 1984 has been preferred by the wife against the judgment and decree passed by the Principal Judge, Family Court, Kanpur Nagar in Suit No. 1745 of 2014 dated 02.02.2016.

(2.) The Family Court under the judgment and decree in appeal has been pleased to grant a decree declaring the marriage between the appellant Mausmi Sharma and the husband Himanshu Sharma as a nullity in exercise of powers under Section 24(1)(i)(d) of the Special Marriages Act, 1954.

(3.) The appeal was admitted under an order dated 16.02016. The lower court records have been received and the paper books have been prepared.