JAGJIT SINGH Vs. LETTER PATENT

JUDGEMENT

(1.) The marriage of the appellant with the respondent has been declared a nullity by the Additional District Judge of Delhi in pursuance of an application under Sec. 12 of the Hindu Marriage Act, 1955 (to be hereinafter referred to as the Act) made by the respondent. The complaint of the respondent was that the appellant was impotent at the time of marriage and continued to be so until the institution of the proceeding. That case has been accepted by the trial Judge. The decision of the trial Court was affirmed by Khanna, J, sitting singly. Hence this appeal

(2.) Shri Parkash Narain, the learned counsel for the appellant questioned the correctness and legality of the decision in this case on four grounds, namely, "

(3.) Bearing in mind the above principles, we shall now proceed to examine the contentions advanced by the learned counsel tor the appellant.