KHUSHBU TIWARI Vs. JITENDRA TRIPATHI

JUDGEMENT

(1.) Appellant has filed this appeal against the judgment and decree dated 12.07.2012 passed in Civil Suit No.158-A/2012. She filed a suit under Section 12(1)(c) of Hindu Marriage Act, 1955 for a declaration that the alleged marriage is null and void.

(2.) The appellant pleaded that she was a student of of B.Sc. final year. On 24.02.2012, she came to Jabalpur for certain college work. Respondent met with her and requested her to sign certain documents. Thereafter, the appellant signed the documents with an impression that the respondent will get a good job.

(3.) On 28.02.2012, the respondent again met with the appellant and he offered some sweets to her. She had eaten the sweets. Thereafter, she became unconscious. The father of the appellant lodged a report at the Police Station Madan Mahal about missing of the appellant. Subsequently, she came to know that the respondent obtained false Marriage Registration Certificate No. MNJ/MR/12-164 in collusion with the officers of Marriage Registration Office, Municipal Corporation, Jabalpur.