- (1.) From the bare perusal of the impugned order dtd.27.9.2005, it appears that at the time of alleged marriage between the parties, both the parties were minor of young age of around 2 to 5 years. The said marriage is no marriage in the eye of law and therefore, the question of grant of divorce does not arise.
(2.) Consequently, the rejection of divorce petition filed by the appellant - husband who is said to have entered into second marriage also with Smt. Tamu Bai as stated in para 9 of the judgment does not arise.
(3.) Accordingly, the appeal being devoid of merit is dismissed. A copy of this order be sent by registered AD Post to the respondent and the trial Court. No order as to costs.;