BRIJMOHINI Vs. SURINDER CHADHA

JUDGEMENT

(1.) Shrimati Brij Mohini (hereinafter referred to as the wife) filed a petition under section 12 of the Hindu A Marriage Act, 1955, against her husband Surinder Chadha on 8th February, 1966. The prayer made in the petition was for annulment of the marriage by a decree of nullity on the ground that the husband was impotent at the time of the marriage and continued to be so untill the institution of the proceedings. In the petition it has infer aha been alleged that-

(2.) In paragraph 9 of the petition the wife sought to explain her letter. Exhibit R.I., in which she wrote to the husband that she had become pregnent. In the said paragraph she said-

(3.) It may be pointed out at this stage that in her evidence she did not bring in the father as alleged in the petition. I will have occasion to deal with the letter. Exhibit R.I. in greater detail a little later. On the pleadings of the parties three issues had been framed-