NIRANJANI ROSHAN RAO Vs. ROSHAN MARK PINTO

JUDGEMENT

(1.) The appellant/original petitioner-wife has preferred this appeal against the order dated 18.4.2013 passed in Family Court Petition No. 2877 of 2011. In brief the facts leading to filing of the appeal are summarized as under:

(2.) We have heard the learned Advocates appearing for the appellant as well as the respondent. After carefully scrutinizing the impugned order in the light of the pleadings of the parties and the relevant provisions of the Hindu Marriage Act, 1955, for the reasons mentioned herein above, we are of the view that the order impugned by way of this appeal is perfectly legal and calls for no interference in exercise of appellate jurisdiction, by this Court.

(3.) The appellant is seeking decree of nullity of marriage under Section 11 of the Hindu Marriage Act. Section 11 of the Hindu Marriage Act reads thus: