SUNITA Vs. BIJENDER SINGH

JUDGEMENT

(1.) THE respondent-husband filed a petition under Sections 11 and 12 of the Hindu Marriage Act (hereinafter referred to as "the Act") for annulment of his marriage with the appellant-wife on an averment that the latter married him during the course of her subsisting marriage with one Krishan Kumar of village Dhamar, District Rohtak.

(2.) THE marriage between the parties was solemnised on 14.2.2004. The appellant-wife did not disclose the factum of her subsisting (first) marriage to the respondent husband. That fact, however, came to the notice of respondent-husband after few days of the marriage which (marriage) was not consummated.

(3.) THE learned Trial Court recorded a finding upholding the plea of the respondent-husband by placing reliance upon the photographs Ex. P1 to Ex. P5 which had been taken by PW-2 Rajbir Singh, Photographer, at the time of alleged first marriage of the appellant-wife with one Krishan Kumar.