PRADEEP NANDRAJOG,J. - (1.)MAT.APP (F.C.) 94/2015 & CM Nos.14631/2015, 5283/2016, 24534/2016, 24535/2016 1. We had heard arguments on August 08, 2016, in the appeal as also in the four above captioned applications. The respondent had appeared in person and made submissions. The respondent had also handed over written submissions which were taken on record.
(2.)We note the admitted facts.
(3.)The respondent was married to one Rachna Mittal (Aggarwal). Whereas the respondent filed a petition for restitution of conjugal rights under Section 9 of the Hindu Marriage Act, 1955, Rachna Mittal filed a petition seeking annulment of the marriage under Section 13(1)(ia) of the Hindu Marriage Act, 1955. By a common judgment and decree dated August 31, 2009, whereas petition for restitution of conjugal rights filed by the respondent was dismissed, the petition seeking annulment of marriage by Rachna Mittal was allowed.