MUDIREDDY DIVYA Vs. SULKTI SIVARAMA READDY

JUDGEMENT

(1.) The instant Family Court Appeal arises out of an order passed by the learned I Additional Family Court-cum-XIV Additional Metropolitan Sessions Court, Hyderabad, on 19/11/2024.

(2.) The impugned order was passed on an Original Petition (O.P.No.539 of 2021) filed by the appellant under Sec. 11, 5 and 25 of The Hindu Marriage Act, 1955 read with Sec. 7 of The Family Courts Act, 1984 for a decree of nullity of marriage solemnized between the appellant and the respondent on the ground that the respondent was not divorced from his first wife on the date of his marriage to the appellant. The Appellant also prayed for a direction on the respondent to pay Rs.1.00 Crore as alimony under Sec. 25 of the 1955 Act.

(3.) The Trial Court dismissed the appellant's petition for a decree of nullity of the marriage solemnized between the appellant and the respondent on the ground that the appellant was aware of the respondent's first marriage and that the appellant failed to file any document proving the financial net worth of the respondent in support of her claim for permanent alimony.