AABUDI DEVI Vs. RAJURAM DEWASI

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dtd. 23/12/2022 passed by Family Court, Merta, whereby, the petition filed by the appellant under Sec. 13 of the Hindu Marriage Act, 1955 ("the Act of 1955'), seeking dissolution of marriage has been dismissed as barred by limitation.

(2.) The appellant filed proceedings under Sec. 13 of the Act of 1955 inter alia with the submissions that she was married of while she was only 3 years of age and after making several submissions, relief was claimed that on account of the marriage having been solemnized while she was minor i.e. 3 years of age, the same may be dissolved.

(3.) A written statement was filed disputing the averments made in the petition and claiming that the appellant was major and they have two children namely Sharda and Ravindra.