ARUN KAPOOR Vs. ANITA KUMARI

JUDGEMENT

(1.) The instant appeal stands directed against the judgment rendered by the learned District Judge, Mandi, H.P., on 22.04.2009 in Hindu Marriage Petition No. 47 of 2005, whereby, the petition aforesaid constituted before him by the petitioner/appellant herein, stood dismissed.

(2.) The brief facts of the case are that the appellant herein/petitioner has instituted a petition under Section 11 and 12 of the Hindu Marriage Act before the trial Court seeking therein a decree for annulment of his marital ties with the respondent on the allegations that the petitioner got married in the year 1988. Out of the wedlock one child born.

(3.) The petition for divorce instituted by the petitioner/appellant herein before the learned District Judge, Mandi stood contested by the respondent herein, by hers instituting a reply thereto, wherein, she controverted all the allegations constituted against her in the apposite petition.