PRACHI Vs. SHAILENDRA KUMAR

JUDGEMENT

(1.) First appeal No. 40 of 2011 (Prachi Vs. Shailendra Kumar) has been filed by appellant Prachi, challenging Judgement dated 4.12.2010 and Decree dated 22.12.2010, passed by Principal Judge, Family Court, Allahabad in Matrimonial Case No. 37 of 2002 (Shailendra Kumar Vs. Prachi) under section 12 (1) of Hindu Marriage Act 1955 (hereinafter referred to as Act, 1955), whereby marriage between parties has been declared, a nullity.

(2.) First Appeal No. 107 of 2016 ( Shalendra Kumar Vs. Prachi) has been filed by plaintiff Shailendra Kumar, challenging findings recorded by Principal Judge, Family Court, Allahabad on Issue Nos. 1,2 and 3 in judgement dated 4.12.2010 rendered in Matrimonial Case No. 37 of 2002 (Shailendra Kumar Vs. Prachi).

(3.) First Appeal No. 157 of 2016 (Dr. Prachi Sharma Vs. Dr. Shailendra Kumar) has been filed by appellant Dr. Prachi Sharma challenging Order dated 24.11.2008, passed by Principal Judge, Family Court, Allahabad in Marriage Petition No. 37 of 2002 (Shailendra Kumar Vs. Prachi Sharma ), whereby application filed by appellant under section 24 of Act, 1955 (Paper No. 47 Ka) has been allowed and plaintiff has been directed to pay only a consolidated sum of Rs. 10,000/- to the appellant towards litigation expenses. appellant had also challenged order dated 6.2.2009, passed by Principal Judge, Family Court, Allahabad, whereby review application (Paper No. 69 Ka) filed by appellant, seeking review of order dated 24.11.2008, has been rejected.