M.R.SHAH, J - (1.) Leave granted.
(2.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 09.03.2016 passed by the High Court of Judicature at Bombay in First Appeal No. 342 of 2015 by which the High Court has dismissed the said appeal filed by the original applicant and has confirmed the judgment and decree dated 01.12.2014 passed by the learned District Judge, Pune in Marriage Petition No. 55 of 2012 by which the learned District Judge dismissed the said marriage petition, the original applicant/appellant-wife has preferred the present appeal.
(3.) The facts leading to the present appeal in nutshell are as under: (a) That the appellant herein married with respondent-husband on 05.04.2010. (b) That their marriage was an inter-caste marriage. (c) According to the appellant-wife the respondent-husband started harassing her in various ways. (d) That he used to come in a drunken state and he withdrew money from the bank account of the appellant by using her credit card. Therefore, on 30.06.2012 the appellant left the matrimonial house and took shelter in her parental home. (e) According to the appellant-wife, while gathering her personal belongings for leaving the house, the appellant came across a zerox copy of Marriage Dissolution Deed, dated 14.12.2009 between the respondent and his first wife. (f) She realized that the respondent had married her without obtaining the decree of divorce from the competent court and that at that time of marriage the respondent was having a living spouse and that he has suppressed the fact of the first marriage from the appellant. (g) Therefore, the appellant-wife filed Marriage Petition No. 55 of 2012 in the Court of District Court, Pune under Section 25 of the Special Marriage Act, 1954, for declaration of marriage as null and void. ;