DEBIKA PATRO Vs. PROBAL KUMAR PATRO

JUDGEMENT

(1.) The grounds made out by the appellant/plaintiff-wife in the suit filed by her in the Court below for avoiding the marriage between the parties and/or seeking dissolution thereof are inconsistent.

(2.) The grounds in our opinion cannot be urged together or in the alternative.

(3.) This is so because the case of the appellant/plaintiff in the Court below was that the respondent/defendant had a wife living at the time of the alleged solemnisation of their marriage. Moreover, there was a child through that marriage.