NIRMALA DEVI Vs. ANIL KUMAR TIWARI

JUDGEMENT

(1.) This is a wife's appeal under Sec. 19 of the Family Courts Act 1984, against the judgment and decree dtd. 13/4/2018, passed by the Principal Judge, Family Court, Rewa in Civil Suit No.48-A/2015, by which the petition of the respondent-husband under Sec. 11 of the Hindu Marriage Act 1955 [hereinafter in short 'the Act of 1955"] has been allowed and the marriage solemnized between the parties has been declared as null and void.

(2.) Some of the admitted facts for the decision of the present appeal are as under:-

(3.) Learned counsel appearing for the appellant-wife has mainly raised the following grounds:-