DHEERAJ Vs. KAVITA

JUDGEMENT

(1.) Judgment delivered on 15th June, 2011 by the Judge, Family Court, Aurangabad in Petition No.B-1/2010 is questioned by the husband in Appeal No.21/2011 and by wife in Appeal No.22/11. Proceedings before the Family Court, Aurangabad were presented on 15th March, 2010 by husband - Dheeraj against wife - Kavita U/Section 11 of the Hindu Marriage Act, 1955 [ In short, "the Act".] for declaring marriage between them performed on 20th December, 2009 as null and void.

(2.) Considering the nature of controversy, it appears, the earlier this Court has made efforts to dispose of these Appeals finally however, the Judgment could not be delivered.

(3.) We have heard Mr. Pramod Patni, learned counsel for Dheeraj - husband and Mr. Rajendra Deshmukh, learned counsel for Kavita - wife, in both the matters.