(1.) This appeal is filed against the order and decree passed by the Court of I Additional Senior Civil Judge, Nellore, in H.M.O.P.No.106 of 1998. The 1st respondent in the O.P. is the appellant herein.
(2.) For the sake of convenience the parties are referred to, as arrayed in the O.P.
(3.) The petitioner was a resident of Adhyakshamvari Street in Nellore. Opposite to his residence, the 1st respondent was residing together with her parents in the year 1989. The petitioner is said to have developed intimacy with the 1st respondent and that led to their marriage on 15-12-1991. However, the petitioner is said to have realized that the 1st respondent was married to the 2nd respondent and they had two children out of their wedlock. Stating that the 1st respondent suppressed her marital status at the time of their marriage, the petitioner prayed for a decree declaring the marriage between him and the 1st respondent as a nullity.