TEHMEENA AND ANR Vs. STATE AND OTHERS

JUDGEMENT

(1.) Both the petitioners are present in person. The first petitioner, Tehmeena is 30 years old and 2nd petitioner Mukthar Ahmed Bhat is 32 years. .

(2.) To prove the age of first petitioner, learned counsel for the petitioners refers to (Annexure -A)- Adhar Card indicating the age of the petitioner No. 1 as 30 years and the age of petitioner No. 2 is said to be 32 years. Learned counsel further states that he has personally verified and is satisfied that the petitioner No. 1- , Tehmeena is major and capable of contracting marriage.

(3.) The first and the second petitioners have entered into a marriage agreement on 27.04.2017, Copy of the Nikhanama has been placed on record forming (Annexure-D). They have been living as husband and wife ever since their marriage.