J. KARTHICK Vs. P. KAMAKHYA

JUDGEMENT

(1.) The Civil Revision Petition is directed against the order passed in I.A.No.165 of 2021 in H.M.O.P.No.134 of 2019 on the file of the Family Court, Madurai, in dismissing the petition filed under Order 7 Rule 11 CPC, for rejection of the petition in H.M.O.P.No.134 of 2019.

(2.) The revision petitioner is the respondent/husband and the respondent/wife has filed a petition in H.M.O.P.No.134 of 2019 on the file of Family Court, Madurai under Section 12 (1) (a) of the Hindu Marriage Act, seeking decree and judgment by annulling the marriage solemnized between the petitioner and the respondent on 23.08.2018.

(3.) The respondent/wife has alleged that though their marriage was solemnized on 23.08.2018, their marriage was not yet consummated as the petitioner is impotent, that the petitioner and his parents had suppressed the factum of impotency of the petitioner and thereby, cheated the respondent and that therefore, the respondent was constrained to file the above Original Petition, seeking annulment of marriage.