GURU VIKAS SHARMA Vs. SHWETA

JUDGEMENT

(1.) This miscellaneous appeal as per Section 19 of the Family Courts Act, 1984 is preferred to question correctness of the order dated 14.3.2013 passed by learned Presiding Officer, Family Court, Bikaner.

(2.) The facts necessary for adjudication of this appeal are that appellant Guru Vikas Sharma entered into a wedlock with Ms. Shweta (Priya) on 9.7.2011. Having certain differences, the couple decided to get their marriage annulled, thus, an application in accordance with Section 13-B of the Hindu Marriage Act, 1955 was presented before the Family Court, Bikaner on 24.1.2012. On 15.1.2013 statements of Ms. Shweta (Priya) (AW-1) and Guru Vikas Sharma (AW-2) were recorded by the Family Court. The statements given by the couple units read as under:-

(3.) On the count that the spouses were not living separately for a period of one year or more, the Family Court rejected the application being pre-mature by the order impugned.