HEMENDRA KAKOTI Vs. APARNA BARUAH

JUDGEMENT

(1.) Heard Dr. B.N Gogoi, learned counsel appearing for the appellant and Mr. K. Sarma, learned counsel appearing for the respondent.

(2.) The appellant Hemendra Kakoti and the respondent Aparna Baruah had solemnized a marriage before the Marriage Officer, Nagaon on 29.05.2010 and accordingly the Marriage Certificate No.104 dated 29.05.2010 was issued under the Special Marriage Act, 1954.

(3.) The Title Suit (M) No.42/2016 was preferred by the respondent wife in the Court of the learned District Judge, Sonitpur at Tezpur praying for a decree that the marriage between them be declared to be a nullity on the ground that the appellant husband by committing a fraud had got the marriage solemnized before the Marriage Officer. According to the respondent wife, she was required to go to Raha for undergoing a Rural Agricultural Work Experience Programme for a period of six months, which was held under the Assam Agricultural University, Jorhat. For the purpose, the brother of the respondent arranged for a rented house through the appellant and in the process she got introduced with him. The appellant introduced himself as a BCA degree holder, but as he had lost all his certificates, therefore, he could not apply for any job.