MONIKA NARENDRA SHARMA Vs. MUKESHKUMAR RAMNATH BHAGAL

JUDGEMENT

(1.) Feeling aggrieved with and dissatisfied by the judgment and order dtd. 7/9/2021 passed by the Family Court, Mumbai dismissing Petition No. A - 2860 of 2017 filed for annulment of marriage under sec. 12 (1) (c) of the Hindu Marriage Act, 1955, appellant-wife has filed this appeal.

(2.) Shorn of unnecessary details, facts germane for disposal of this appeal can be summarized as follows. The case has chequered history.

(3.) Appellant and respondent are Hindus. Appellant is qualified as a Master of Science from Singhania University, Rajasthan. She is gainfully employed as an officer in Union Bank of India, Mumbai. Appellant is unaware of respondents age, educational qualification and employment details.