NAVEEN THAKRAN Vs. SANJAY THAKRAN

JUDGEMENT

(1.) THE appellant -wife by way of instant appeal has challenged the judgment and decree dated 2.6.2007 passed by the Additional District Judge, Fast Track Court, Gurgaon, whereby the petition filed by the respondent -husband under Section 12 of the Hindu Marriage Act, 1955 (in short "the Act") for annulment of marriage, was allowed.

(2.) SANS unessentials, the facts of the case are that the marriage of the parties was solemnized on 29.4.2004 according to Hindu rites and ceremonies at village Kundal, Tehsil Kharkhoda, District Sonipat. At the time of marriage, the respondent was doing LL.B IInd year at Mahavir Law College, Jaipur and was the only son of his parents.

(3.) IN support of his case, the respondent besides examining himself as PW9 also examined PW1 ASI Jai Narain, PW2 Joginder Singh, PW3 Krishan Kumar Constable, PW4 Dr. Braham Deep Sindhu, PW5 Dr. Mohinder Madan, PW6 Dr. Harish Matai, PW7 Sarup Singh, PW8 Mahender Singh, PW10 Ram Chander and PW11 Santra Devi. On the other hand, the appellant besides examining herself as RW3 also examined Pardeep Rana as RW1 and Ajay Kumar Rana as RW2.