SUPRIYA SUBHASH BHATMARE Vs. SHIVANAND BABASO SWAMI

JUDGEMENT

(1.) This Appeal is directed against the judgment and decree dated 16th June, 2015 passed by the District Judge-3, Kolhapur in Regular Civil Appeal No. 506 of 2012 declaring relief of nullity of marriage, thereby setting aside the judgment and decree dated 7th May, 2012 passed by the learned 4th Joint Civil Judge Senior Division, Kolhapur in Hindu Marriage Petition No. 378 of 2010. The original petitioner/wife is the appellant in present marriage petition.

(2.) Admit. By consent, the Appeal is heard finally and decided at the stage of admission. The substantial questions of law formulated is as follows:

(3.) The facts of the case, in brief, are as follows: