RACHNA BEHARA Vs. SRAVAN KUMAR SANDEPUDI

JUDGEMENT

(1.) Ms. Rachna Behara, the appellant-wife and Mr. Sravan Kumar Sandepudi, the respondent-husband are present before this Court.

(2.) Ms. Rachna Behara has produced her Aadhar Card in order to establish her identity. She has also been identified by her counsel, Mr. S.Ram Sharma, before this Court. Mr. Sravan Kumar Sandepudi, the respondent-husband, appears in person. He has also produced his Aadhar Card in order to prove his identity.

(3.) The appellant-wife has challenged the legality of the judgment dated 12.07.2018 in O.P.No.450 of 2015 passed by the Family Court, Secunderabad, whereby, the learned Family Court had dismissed her petition filed under Section 12(1)(b) of the Hindu Marriage Act ("the Act" for brevity) for annulment of marriage to Mr. Sravan Kumar Sandepudi.