A.M. Kapadia, J. - (1.) CHALLENGE in this special appeal is to the correctness judgment and order dated 15.05.2009 passed in Civil Original Case No. 18/2001 by the family Court, Jodhpur by which the application filed by the appellant seeking declaration of marriage void under Section 12 of the Hindu Marriage Act has been dismissed.
(2.) HEARD learned Counsel for the appellant and perused the impugned order. On perusal of the impugned order, it is seen that marriage was solemnized between the parties as per the Arya Samaj rites and registered before the Collector, therefore, the learned Family Court has rightly refused to grant the prayer made by the appellant for declaring the marriage void.
(3.) WE do not find any error or illegality committed by the Family court in passing the impugned order requiring interference by this Court in this appeal.;