KIRTI KHANNA Vs. DEEPAK VERMA

JUDGEMENT

(1.) Impugned in the present revision is the order dated 28.8.2014 (Annexure P1), passed by the learned Additional District Judge, Amritsar, vide which, in a petition under Sections 11 and 12 of the Hindu Marriage Act, 1955 (in short, 'the Act'), filed by the husband for declaring the marriage null and void, an application filed by the wife under Sec. 24 of the Act for grant of maintenance pendente lite was dismissed.

(2.) According to the husband, he married Kirti Khanna on 9.6.2010 at Amritsar according to Hindu rites and ceremonies. Satish Khanna and Pardeep Khanna, who are close relatives of the wife were the mediators. After solemnization of the marriage, both the parties cohabited with each other as husband and wife and stayed together for 15-20 days. It is alleged that after 10 days of the marriage, husband came to know that respondent wife was previously married with one Sanjeev Mehta, resident of Katra Sufaid, Gali Tehnian Wali, Amritsar and that the said marriage has not been got legally dissolved by her before her marriage with the petitioner husband (respondent herein).

(3.) On the other hand stand of the respondent-wife (petitioner herein) is that her first marriage with said Sanjeev Mehta was lawfully dissolved by mutual writing dated 31.3.2010 and that the petitioner respondent herein was having knowledge of the same.