VINOD JYANI Vs. NIVEDITA KHAVA

JUDGEMENT

(1.) By way of instant civil misc. appeal, the appellant has challenged the judgment and decree dtd. 7/7/2022 passed by learned Judge, Family Court No.3, Jodhpur (For short "the Family Court" hereinafter), in Civil Regular Suit No. 655/2017 (73/2020) whereby, an application preferred by the respondent herein under Sec. 12 of the Hindu Marriage Act, 1955 ("the Act of 1955" hereinafter) has been accepted and the marriage dtd. 15/9/1997 solemnized between appellant and the respondent is declared void.

(2.) Heard learned counsel for the parties and perused the material available on record.

(3.) The brief facts giving rise to present appeal as available on record are that on 7/7/2017, the respondent herein Smt. Nivedita preferred an application under Sec. 12 of the Act of 1955 before the Family Court seeking annulment of child marriage solemnized on 15/9/1997 between her and the appellant Shri Vinod Jyani @ Vipin alleging therein that on 6/6/2017 for the first time, she came to know about her child marriage with the appellant which was solemnized by her parents against their will under the pressure of her younger grand-father Arjunram. It was averred that the child marriage is not acceptable to the respondent and the same be declared void.