AMITAVA GHOSH Vs. SEFALI GHOSH

JUDGEMENT

(1.) Both the parties are Hindus. The appellant husband sued the respondent wife under Section 25(1) read with Section 27(d) of the Special Marriage Act, 1954, in the court below claiming that the alleged marriage between them was a nullity and alternatively for its dissolution by a decree of divorce.

(2.) The facts are like this.

(3.) The appellant husband said in the suit that on 27th August, 2007 he got married to the respondent under the said Act. The marriage was duly registered by the Marriage Officer, Barasat, North 24 Parganas. Thereafter, being fearful of the marriage not being accepted by the husband's family, the couple separated and started living in their respective homes.