MALA KUNDAN RAI Vs. RAJEEV RAMGOPAL AGARWAL

JUDGEMENT

(1.) Rule, returnable forthwith.

(2.) By consent of parties, Petition is taken up forthwith for hearing.

(3.) Appellant takes an exception to the judgment and decree dtd. 29/10/2021, passed by the Family Court, Thane, in Petition No.A-192 of 2017, whereby the marriage between the Appellant-wife and the Respondent-husband solemnized on 30/11/2013, was declared as null and void by a decree of nullity with effect from the date of decree. For sake of convenience, the parties are referred as per their status before the Trial Court.