E G RAVI Vs. JAYASHREE

JUDGEMENT

(1.) THE above appeal is directed against the order dated 30.10.1998 passed in H.M.O.p.No.174 of 1995 on the file of Family Court, Coimbatore wherein the petition filed by the petitioner/appellant herein to declare his marriage with the respondent-wife under section 12(1)(a) of the Hindu Marriage Act was dismissed.

(2.) THE facts, in brief, are as follows:-

(3.) ON the side of petitioner husband, the petitioner was examined as P.W.1 and seven documents were marked. ON the side of respondent wife, the respondent was examined as R.W.1 and 10 documents were marked. Besides, two court witnesses were examined through them three documents were marked. 4.2. ON the basis of evidence on record, the Family Court dismissed the petition, which is being challenged in this appeal by the petitioner husband.