MANOJ KUMAR MESHRAM Vs. MAMTA ALIAS MADHAVI

JUDGEMENT

(1.) This appeal under Section 28 of the Hindu Marriage Act, 1955 has been preferred against the order dated 18.10.2004 passed by First Additional District Judge, Waraseoni, District Balaghat in Civil Suit No.45-A/03 whereby the application filed by the appellant/plaintiff under Section 13 of the Hindu Marriage Act, was dismissed.

(2.) The appellant had filed an application under Section 13 of Hindu Marriage Act on the grounds that the marriage of the appellant was solemnized with the respondent on 29.5.2002.

(3.) The respondent, who is not present in this appeal, filed her reply and denied all the allegations made against her by the appellant.