ANIMA ROY Vs. PROBODH MOHAN ROY

JUDGEMENT

(1.) This is an appeal by the wife Anima Roy, whose marriage with the respondent Probodb Mohan Roy, a learned Additional District Judge, Alipore, has declared, by his judgment and decree dated February 28, 1966, to be null and void.

(2.) The appellant Anima and the res' pondent Probodh, Hindus both, were married under the Hindu rites on July 3 1960, when Anima was 25 and Probodh 37.

(3.) The Hindu Marriage Act, 25 of 1955, came into force on May 18, 1955.