MANJU AJAY AHUJA Vs. AJAY R AHUJA

JUDGEMENT

(1.) A petition for annulment of the marriage of Smt. Manju Ahuja, the wife, was filed by Shri Ajay Ahuja, the husband, under Sections 12 and 13 of the Hindu Marriage Act, 1955 (for brevity hereinafter referred to as 'the Act' ). The trial court granted the relief for annulment of the marriage and decreed the suit under Section 13 (1-A) of the Act.

(2.) IN the same suit an application under Section 27 of the Act was moved by the wife for return of the dowry. The respondent-husband admitted having received one pair of bed, one and half Tolas of gold and one TV, which were directed to be returned and the parties were directed to bear their own costs vide judgment and decree dated 21-12-1993 passed in Civil Suit No. 148-A/91. The present appeal is outcome of the aforesaid judgment and decree.

(3.) THE facts of the case are typical in nature. It is admitted that marriage between the parties took place according to the Hindu rites on 6-2-1985 in Jabalpur. They lived together and Smt. Manju Ahuja from time to time used to visit her parental house but they started living separately since 17th July, 1985.