(1.) What is the meaning of "an idiot" in section 5(ii) of the Hindu Marriage Act, 1955 (hereinafter called the Act) and how to determine whether a person is such an idiot on the medical and other evidence in this case-are the two important questions for decision in this appeal by the husband whose petition under section 12(1) (b) of the Act for a decree of nullity against the respondent wife has been dismissed by the learned lower Court on the ground that the husband has failed to prove that wife, at the time of the marriage, was "an idiot".
(2.) The two provisions of the Act to be considered are : Section 5(ii) :
(3.) The key to the interpretation of Sections 5(ii) and 12(1) (b) will be found in the long title of the Act which is as follows :