ANJANI KUMAR @ PAPPU KUMAR Vs. MAMTA BHARTI

JUDGEMENT

(1.) Heard learned Counsel for the appellant and learned Counsel for the respondents.

(2.) The present appeal has been filed under Sec. 19(1) of the Family Courts Act, 1984 (66 of 1984) for setting aside the judgment and decree dtd. 29/9/2022 and 14/10/2022 respectively, passed by Principal Judge, Family Court, Begusarai, in Matrimonial Case No.176 of 2010 (Registration No.1148 of 2013), by which the above mentioned matrimonial case filed by respondent 1st Set has been decreed by allowing the marriage between Opposite Party No.1/appellant and Opposite Party No.2/respondent 2nd Set has been declared as null and void.

(3.) Learned Counsel for the appellant submits that the present appeal has been preferred by Opposite Party No.1/appellant on the ground that the Principal Judge, Family Court, Begusarai, has failed to appreciate the evidence of PW 3, the father of respondent 1st Set, who has deposed orally in favour of the present appellant and further on the ground that the Principal Judge, Family Court, without considering the provisions laid down under Ss. 11 and 5 of the Hindu Marriage Act, 1955 (Act No.25 of 1955) as well as materials available on record, particularly ignoring Sec. 34 of the Specific Relief Act, 1963, passed the impugned judgment and decree in favour of the applicant/respondent 1st Set in gross violation of law, according to which the present matrimonial suit is barred.