T VENKATA GOVARDHANA MANI Vs. KOLLURU RAMACHANDRA SEKHAR

JUDGEMENT

(1.) Heard the learned counsel for the appellant as well as the respondent.

(2.) The present appeal is filed by the appellant-wife who is the respondent in the court below against the order and decree in O.P.No.603 of 2008 on the file of the Court of the Family Judge, Ranga Reddy at L.B.Nagar, Hyderabad annulling the marriage of the appellant with the respondent herein.

(3.) The facts of the case are that originally the respondent herein filed petition in O.P.No.603 of 2008 under Section 12(1)(a)(b)&(c) of Hindu Marriage Act to declare the marriage between him and the appellant herein as null and void by annulling the marriage against the appellant herein, on the file of the Court of the Family Judge, Ranga Reddy at L.B.Nagar, Hyderabad.