SANJAY KUMAR SHAW Vs. ANJALI KUMARI SHAW

JUDGEMENT

(1.) Heard learned counsel for the parties

(2.) The present appeal under Sec. 19 of the Family Courts Act, 1984 is directed against the judgment and order dtd. 22/11/2018 passed by learned Principal Judge, Family Court, Nawada in Matrimonial Case No. 52 of 2010 (15 of 2013), whereby and whereunder the petition filed by the appellant-husband under Sec. 13(1) (ia) and (ib) of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act') for annulment of marriage has been dismissed.

(3.) The appellant has filed Matrimonial suit No. 52 of 2010 with the learned Court of District and Sessions Judge, Alipore (West Bangal) and the same was transferred to the Family Court, Nawada by the Hon'ble Supreme Court vide order dtd. 2/10/2012 in Transfer Petition (Civil) No. 278 of 2011.