RAJANI KANTA ACHARYA Vs. JYOTSHNA RANI TRIPATHY

JUDGEMENT

(1.) Challenge has been made in MATA No. 89 of 2010 by the legal heirs of one Subhakanta Acharya to the judgment dated 11-11-2010 passed by the learned Judge, Family Court, Ganjam, Berhampur in Civil Proceeding No. 268 of 2010 with a prayer to declare the marriage between Subhakanta and respondent No. 1 (hereinafter referred to as "J") as null and void.

(2.) The aforesaid appellants have also filed MATA No. 90 of 2010 challenging the judgment dated 11-11-2010 so far as Civil Proceeding No. 271 of 2010 is concerned. As both the appeals arise out of common judgment, they were heard together and are being disposed of by this common judgment.

(3.) The respective pleas of the applicants in the aforesaid civil proceedings are as follows :