L HEMALATHA Vs. N P JAYAKUMAR

JUDGEMENT

(1.) THE above appeal is directed against the order dated 3-1-2002 passed in F. C. O. No. 40 of 1999 on the file of II Additional Principal Judge, family Court, Chennai, annulling the marriage between the petitioner and the respondent that took place on 2-2-1998 on the ground that the respondent-wife has been subjected to recurrent attacks of insanity, the consent of the petitioner husband for marriage was obtained by fraud and the respondent-wife was pregnant at the time of marriage through some other person.

(2.) FACTS, in nutshell, are as follows :-

(3.) 3. 1 The respondent/wife denied all the allegations by filing a counter-affidavit stating that she is fully capable of filing a counter and she need not be represented by her father as stated in the petition.