M NARESH Vs. K SRAVATHI @ MUPPALA SRAVATHI

JUDGEMENT

(1.) AS both these appeals are filed under Section 19 of the Family Courts Act, 1984, against the common order dated 12.10.2012, passed by the Family Court -cum - Additional District Court, Anantapur, in F.C.O.P.Nos.48 and 54 of 2011, they are heard together and are being disposed of by this common judgment.

(2.) F .C.O.P.No.54 of 2011 was filed by the respondent herein under Section 12 of the Hindu Marriage Act, 1955, to declare the marriage performed between herself and the appellant on 18.01.2011, as null and void.

(3.) F .C.O.P.No.48 of 2011 was filed by the appellant herein, under Section 9 of the Hindu Marriage Act, 1955, for restitution of conjugal rights. Both the said O.Ps. were clubbed and evidence was recorded in F.C.O.P.No.54 of 2011 and the Family Court, by common order dated 12.10.2012, allowed F.C.O.P.No.54 of 2011 annulling the marriage of respondent with the appellant, declaring it as nullity under Section 12(i)(c) of the Hindu Marriage Act, 1955, and consequently dismissed the petition filed by the appellant herein under Section 9 of the Hindu Marriage Act, 1955.