VIJAYA NAGINI Vs. RAM NAREN MOTHE

JUDGEMENT

(1.) THIS family Court appeal is filed by the respondent in OP No. 400 of 2011 aggrieved by the order dated 17.11.2012 passed by the Family Court, Ranga Reddy District, allowing the said O.P., which was filed under Section 12(1)(b) and (c) of the Hindu Marriage Act, 1955, declaring the marriage of the appellant with the respondent, as null and void. For the purpose of disposal of this appeal, we refer to the parties as arrayed in the O.P.

(2.) PETITIONER -husband has filed the aforesaid O.P., with the following averments:

(3.) THE respondent -wife filed counter denying the allegations made by the petitioner. While admitting that she married the petitioner on 24.6.2010, it is averred in the counter as under: