SANDEEP AGGARWAL Vs. PRIYANKA AGGARWAL

JUDGEMENT

(1.) The present appeal has been filed under Sec. 28 of the Hindu Marriage Act, 1955 read with Sec. 19 of the Family Courts Act, 1984 on behalf of the appellant (husband) against the impugned judgment and order dated 24/12/2019 passed by the Family Court, Dwarka, wherein the petition under Sec. 12 of the Hindu Marriage Act filed by the appellant was dismissed.

(2.) The brief factual matrix as per the appellant, necessitating filing of the petition under Sec. 12 of the Hindu Marriage Act and the present appeal, are as under:

(3.) The marriage between the appellant and the respondent was solemnized on 10.12.2005. As per the appellant, the marriage between the appellant and the respondent was the outcome of a calculated fraud that was perpetrated by the respondent and her family members as they chose not to disclose a vital and crucial fact regarding the respondent "s mental health/ailment.