PRASHANT KUMAR VERMA Vs. BABITA VERMA

JUDGEMENT

(1.) This application has been filed for setting aside the order dated 14.02.2014 passed by Principal Judge, Family Court, Buxar in Matrimonial (Divorce) Case No. 10 of 2012. The learned court below as per impugned order rejected the petition filed by the petitioner (husband) to dismiss the case as not maintainable.

(2.) Heard learned counsels for the petitioner as well as the respondent.

(3.) The respondent (wife) filed the aforesaid Matrimonial Case No. 10 of 2012 for declaration that the marriage of her husband with another lady, namely Sarita Kumari @ Nita Kumari during the subsistence of 1st marriage of plaintiff (1st wife) is void under the provision of Hindu Marriage Act, 1955.