PREETI KISHOR RAJPUR Vs. KISHOR BHIKANSINGH RAJPUT

JUDGEMENT

(1.) By present appeal, appellant/wife (original respondent) impugned the judgment and decree dated 16 62008 passed by Family Court, Aurangabad in favour of her husband (original petitioner) thereby declaring their marriage dated 141 2005 as null and void in a Petition No.B2/ 2005.

(2.) After notice, respondent herein (referred to hereinafter as 'original petitioner/ husband') gave his appearance and is also represented by Advocate Shri. Sagar Killarikar, who filed Civil Application No.3113 of 2009, dated 532006 for early hearing with the undertaking that he would not perform marriage till final disposal of this appeal. Throughout hearing, both the parties were present in the Court and, therefore, we allow sometime for reconciliation which failed, before the judgment.

(3.) R. & P. is received. Appeal is taken up for final hearing at the stage of admission.