INDRAJ KUMAR Vs. SHOBHANA

JUDGEMENT

(1.) The instant appeal has been preferred under Sec. 28 of the Hindu Marriage Act read with Sec. 19(2) of Family Court Act claiming the following prayer:-

(2.) Learned counsel for the appellant submits that appellant and respondent were having good friendship. He further submits that there is allegation that respondent's cold drink was spiked on 31/1/2017 and when she lost her senses she was put in a vehicle and taken to a temple, where she was made to sign certain papers and then she was left home by the appellant and his friends and she was threatened that the same may not be disclosed to anyone. On 21/2/2017 also, respondent was forcibly taken to Bikaner by the appellant and his friends and she was forced to sign certain documents. When the respondent informed her family members about the said incident, immediately FIR No. 108/2017 was registered for the offences under Ss. 363, 366, 376, 511, 354D, 384, 328 and 147 of IPC whereby investigation began. The respondent filed the petition, which led to impugned order for declaring the marriage voidable.

(3.) This Court finds that learned trial court framed four issues, which reads as follows:-