SHUBHANGI KRISHNA PATIL Vs. RUPALI KRISHNAN BACHHE (PATIL)

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 22nd May, 2007, passed by the learned Principal Judge, Family Court at Mumbai in Petition No. B83 of 2002. By the aforesaid order, the learned Judge has held that the respondent No.1 herein is legally wedded wife of Krishnat Bachhe (Patil). By the aforesaid order, the learned Judge also directed the appellant herein not to withdraw any amount from respondent No.2 wherein deceased Krishnat Bachhe (Patil) was serving.

(2.) The facts leading to the controversy are as under.

(3.) Respondent No.1, Rupali Krishnant Bachhe (Patil) filed a petition before the Family Court at Bandra, Bombay seeking declaration that (i) she is the legally wedded wife of one Krishnant Bachhe (Patil)and (ii) the marriage between appellant and the late Krishnant Bachhe (Patil) is illegal, null and void. Respondent No.1 also prayed that she is entitled to the property left by the deceased Krishnant Bachhe (Patil). The said petition was opposed by the present appellant who was respondent No.1 in the said petition before the Family Court at Bandra. The petition filed by respondent No.1 was resisted by the present appellant on the ground that she is the legally wedded wife of deceased Krishna Patil . The case projected by respondent No.1 herein in a nutshell is as under.