RAJKUNWAR Vs. BAKHAT SINGH

JUDGEMENT

(1.) Feeling aggrieved by the judgment and decree dated 30.6.2008 passed by the 1st Additional District Judge, Panna in Civil Suit No.16-A/2007, whereby the marriage solemnized between the plaintiff (hereinafter referred to as 'respondent') and defendant (hereinafter referred to as 'appellant') has been declared null and void. The appellant has preferred this appeal.

(2.) It is undisputed that the appellant is the wife of the respondent.

(3.) The facts leading to filing of this appeal are as under:-