NEENA KUMARI Vs. PAWAN KUMAR

JUDGEMENT

(1.) The instant appeal, stands, directed by the aggrieved petitioner/appellant herein, namely Neena Kumari, against, the dismissal of her petition, cast under the provisions of Section 12(1) (c) of the Hindu Marriage Act, 1955, wherethrough, she sought annulment of her martial ties with her husband/respondent herein, on anvil, of, the requisite Saptapadi, not, standing performed.

(2.) The brief facts of the case are the sister of the respondent was the classmate of the petitioner/appellant herein, and, they planned to go to their home via Shimla.

(3.) The petition for divorce instituted by the petitioner before the learned Addl. District Judge concerned, stood contested by the respondent, by his instituting a reply thereto, wherein, he averred that about six months prior to 27.3.2009, the petitioner and her father as well as sister-in-law were in continuous contact with him in order to settle the marriage which was fixed for 27.3.2009. For solemnization of marriage, petitioner reached Shimla on 25.3.2009 and as per Hindu folkways, rites, custom and ceremonies, the marriage of petitioner was solemnized with respondent on 27.3.2009.