AIR 2004 MADRAS 37 ::(2004) 1 MarriLJ 589 ::(2004) 1 CivLJ 203 ::(2004) MatLR 111 ::(2004) 1 DMC 94 ::2003 (3) MadLJ346 ::(2003) 4 Mad LW 184

Madras High Court

Hon'ble Judge(s): V. Kanagaraj , J

Hindu Marriage Act (25 of 1955) , S.5— Suit for declaring marriage to be illegal and void - Ground that wife was not Hindu though marriage was performed between her and plaintiff in accordance with Hindu Law - Suit filed by husband on coming to know that wife is Christian - However material made available, documentary and oral, not, supporting case of plaintiff - Dismissal of suit by trial Court - Finding of trial Court affirmed by appellate Court - Not liable to be interfered with in second appeal. Civil P.C. (5 of 1908) , S.100— (Para 28)