PINKI RANI Vs. BITTU RAM

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) The appeal has been filed by the appellant against the judgment and decree dated 16.05.2013, passed by the learned Additional District Judge, Kaithal, whereby, the petition filed by the appellant seeking decree for annulment of the marriage between the parties in terms of Section 12 of the Hindu Marriage Act, 1955 ('Act' for short) has been dismissed.

(3.) The marriage between the parties was solemnized on 09.12.2008 according to Hindu rites and ceremonies at village Khanoda. The marriage was, however, not registered. According to the appellant, her father spent about Rs. 4,50,000/- on the marriage. It was informed by the respondent's family that the respondent was older in age than the appellant. Later she came to know that the actual date of birth of the respondent is 25.12.1992.