PRAMITA KEMPRAI Vs. SUBHANKAR HOJAI

JUDGEMENT

(1.) Heard Mr. B.N. Sarma, learned counsel for the appellant. Also heard Mr. B. Baruah, learned counsel for the respondent.

(2.) By this appeal, the appellant has challenged the judgment and order passed by the learned Judge Subordinate, N.C. Hills Autonomous Council Court, Haflong in T.S. Case No. 80/2016, whereby the marriage between the parties to the appeal has been dissolved and alimony of Rs. 70,000/- was granted to the appellant.

(3.) The respondent approached the Court of Judge Subordinate, N.C. Hills Autonomous Council Court, Haflong for declaration of his marriage with the appellant as null and void. The letter/ petition is available at Page 49 of the record of the learned Court below. The ground cited is that the parties come within the prohibited degrees of marriage. It was also stated that though in the Deed of Marriage executed before the Notary Public, Diphu on 28.4.2016 it was indicated that the parties had already married on 26.4.2016 at temple according to rites and customs of Hindu, the same was not correct and he had never visited or taken any step to get married in any Hindu temple.