NEENA ABRAHAM Vs. RAJI EAPPEN

JUDGEMENT

(1.) This is a Christian Marriage Petition filed by the petitioner wife under sec. 18 & 19 of the Indian Divorce Act for declaring the marriage between the petitioner and the respondent held on 13.11.1995 at Vadodara as null and void.

(2.) The petitioner-wife Neena Abraham has filed this petition for the aforesaid relief on the ground that her consent for marriage was obtained under a fraud and misrepresentation by the respondent husband Raji Eappen by concealing important social, educational and religious aspect. Before going to the merits of the petition, I would like to mention that the averments made in the petition are not substantially challenged or controverted by the respondent husband by leading oral as well as documentary evidence.

(3.) On 30.8.2000, when this matter was called out, after hearing learned advocates appearing for the parties, their suggestions on the issues and considering the rival contentions in the pleadings, this Court ( Coram : P.B.Majmudar, J ), vide order dated 30.8.2000, framed following issues :-