V G SHYAMSUNDAR SAH Vs. SUMITRA BAI

JUDGEMENT

(1.) THIS appeal is against the judgment in C. M. A. No. 22 of 1988, in which the learned District Judge, Chengalpet, has reversed the finding of the trial court in H. M. O. P. No. 53 of 1986 on the file of the Subordinate judge, Kancheepuram.

(2.) THE short facts of the case are as follows: THE petitioner had filed a petition under Secs. 5 (iii), 11 and 12 (1) (i) of the Hindu marriage Act, seeking a declaration that the marriage between the parties is null and void on the ground that the respondent was a minor on the date of marriage, that the consent of the guardian was not obtained and on the ground that the respondent was an impotent person at the time of marriage. THE petition was opposed by the respondent and after enquiry, the learned subordinate Judge has allowed the petition. Aggrieved by the same, the respondent has filed C. M. ANo. 22 of 1988 before the learned District Judge, chengalpet. On a consideration of the materials before him, the learned district Judge has found that none of the grounds on which the declaration is sought for are made out and dismissed the petition. Aggrieved by the same, the petitioner has come forward with this second appeal.

(3.) IN view of the above, I do not find any question of law involved in this second appeal and hence it deserves to be dismissed and shall stand dismissed. .