K. NARAYANAN Vs. M. VALLIAMMAI

JUDGEMENT

(1.) The respondent in O.P.No.1552 of 2018 aggrieved by the order dtd. 14/6/2024 passed by the IV Additional Family Court, Chennai, has filed the present appeal.

(2.) The said Original Petition had been filed by the respondent wife taking advantage of 12(1)(c) of the Hindu Marriage Act, 1955, seeking to declare the marriage solemnized between her and the appellant herein on 11/2/2018 at Alavakottai, Sivaganga District, as null and void. Even before proceeding further, it would only be appropriate that Sec. 12(1)(c) of the Hindu Marriage Act, 1955 is reduced in writing:

(3.) It is the contention of the respondent herein, that after the marriage, she came to know that, the appellant had suppressed his educational qualification and more importantly, a particular disease from which he suffered prior to the marriage and which continued even after the marriage had been solemnized.