AMIT B. VEER Vs. SONALI S. SAKHARAKAR

JUDGEMENT

(1.) CIVIL APPLICATION NO. 360 OF 2018 1] For the reasons stated in the Civil Application, Civil Application is allowed in terms of prayer clause (a).

(2.) FAMILY COURT APPEAL (ST) NO. 28300 OF 2018 2] This appeal challenges the judgment and order dated 16.11.2017 passed by the Family Court Thane in Petition No.- A/151/2017.

(3.) The appellant herein had filed aforementioned petition for declaration. The appellant had averred that he met the respondent in the year 2016. At the relevant time, both were working with Fun and Fit Gym. After initial interaction, they fell in love with each other. The appellant stated that they wanted to get married however, they were aware that their respective families will not accept their marriage as they were belonging to different caste. The appellant stated that hence they decided to obtain marriage certificate and then disclosed about it to their respective families.