ARCHANA Vs. D.R. LAKSHMINARAYANA

JUDGEMENT

(1.) BY consent of the learned Counsel for the parties, the matter is taken up for final hearing.

(2.) PETITIONER 's marriage with the respondent was solemnized as per customs on 31.01.2010 at Bangalore. They led their marital life for some time and had gone to Tirupathi to seek the blessings of the Almighty on 14.02.2010. After few days of the marriage, petitioner came to know that the respondent, who is his wife and her parents had suppressed the material facts about her cardiac problem and therefore, he was left with no opportunity except to file a petition seeking annulment of marriage under Section 12(1)(c) of the Hindu Marriage Act, 1955. The said petition was resisted by the respondent on various grounds and petitioner was called upon to prove the allegations strictly.

(3.) THE impugned judgment dated 28.11.2013 is called in question on various grounds as set out in the appeal memo.