(1.) Heard learned counsel appearing for the appellant as well as learned counsel appearing for the respondent and with the consent of both the parties, this appeal is being disposed of on admission stage itself.
(2.) Admittedly, appellant is second wife of the respondent and she is aggrieved by the impugned judgment dated 30.11.2018, passed by the learned Principal Judge, Family Court, Nalanda at Biharsiarif in Matrimonial Case No. 26 of 2006, by which and whereunder the learned Principal Judge, Family Court declared the marriage of appellant and respondent null and void.
(3.) The respondent brought the above stated Matrimonial Suit No. 26 of 2014 for declaration of his marriage with the appellant as null and void on the ground that his marriage was solemnized on 18.4.1980 with Ratnasheela Sinha, who happens to be a medical practitioner. The respondent further claimed that the appellant was working with his wife and on 12.6.2012, the family members of the appellant forcibly got solemnized the marriage of the respondent with the appellant. The respondent further claimed that subsequently, he came to know that the appellant earlier got solemnized her marriage with one Jitendra Prasad Sinha. But, subsequently after taking money she divorced the aforesaid Jitendra Prasad Sinha. However, the respondent accepted that one girl was born from his second marriage with the appellant.