SUJATA RAJPUT Vs. RAJESH BARU

JUDGEMENT

(1.) The present revision petition is preferred against the order dated 14-10-2010, passed by the learned Additional District Judge, Matrimonial cases, Jammu, by virtue of which the petition/application filed by the petitioner herein under Section 30 of the Hindu Marriage Act (hereinafter called the Act) stands dismissed.

(2.) Following are the brief facts in the light of which the present controversy has arisen :-

(3.) In response to the aforesaid petition under Section 9 of the Act, objections were filed by the petitioner herein wherein it was stated that the petition was liable to be dismissed as the Court, cannot in law, acknowledge a marriage solemnized under threat and pressure.