NIRAJ KUMAR Vs. NAMITA SINHA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This miscellaneous appeal is directed against the judgment and order passed by Principal Judge, Family Court, Patna on 11/7/2012, in Matrimonial Case No. 351 of 2010, by which the petition of petitioner-Appellant filed under Sec. 12 of the Hindu Marriage Act, 1955 for declaring the marriage as null and void, has been dismissed.

(3.) Appellant/husband had filed a petition in the Family Court, Patna, against the Respondent-wife stating therein that marriage between them was solemnized on 4/6/2009 as per hindu rites and customs at the parental house of Respondent wife.