M DEVENDRA Vs. A SARIKA

JUDGEMENT

(1.) HEARD the learned counsel appearing for the appellant in the appeal and the respondent in the Cross-objections and Sri C. Prakash Reddy, the learned Senior Counsel, representing the learned Counsel appearing for the respondent in the appeal and the Cross-objector.

(2.) THE appeal is directed against the order and decree, dated 10. 10. 2007, passed by the Family Court, Hyderabad, allowing the petition F. C. A. O. P. No. 1001 of 2005, filed under Section 12 of the hindu Marriage Act, 1955 (for short, "the Act"), seeking a decree of nullity of the marriage of the petitioner therein with the respondent therein; while the Cross-objections are filed seeking annulment of marriage under Section 12 of the Act as being voidable on account of fraud played by the respondent therein on the Cross-objector.

(3.) SINCE the appeal and the Cross-Objections are interrelated, they are being disposed of by this common judgment.