Laik, J. - (1.) My learned brother has dealt with the case fully. I agree that the appeal should be dismissed.
(2.) A Bhattachariee Brahmin couple, celebrated their marriage under Hindu form and rites. They thereafter registered their marriage under Chapter III of the Special Marriage Act, 1954, which contains the provisions of Sec. 15 onwards.
(3.) The Court below dismissed the wife's application made under Section 25 of the said Special Marriage Act of 1954 for the annulment of the Hindu marriage by a decree of nullity,.;