SHIROMANI JAIN Vs. ASHOK KUMAR JAIN & ANR

JUDGEMENT

(1.) Heard Mr. S.S. Khanduja, learned counsel appearing for the appellant and Ms. Anitha Shenoy, learned counsel appearing for the respondents.

(2.) Aggrieved by the judgment and decree passed by the Family Court dismissing application preferred by the wife under Section 17 of the Hindu Marriage Act, 1955 (in short 'the Act'), which has been affirmed by the High Court vide judgment and order dated 3.1.2006 passed in F.A. No. 306 of 2003.

(3.) Prayer in the application was that second marriage between Dr. Ashok Kumar Jain and Smt. Jyoti Jain was void and it be declared that the appellant was the legally wedded wife of the respondent- Dr. Ashok Kumar Jain. According to the appellant her marriage with Dr. Ashok Kumar Jain was performed on 2.3.1992 at Kundalpur in a Jain Temple according to Hindu rites by taking seven steps and father of the appellant gave dowry of Rs.2,00,000/- (Rupees two lakhs only). Thereafter the appellant and the respondent No.1 resided together as husband and wife and admittedly gave birth to a male child- Manu in the year 1996.