P. ANTHONY MUTHU Vs. M. SARASWATHI

JUDGEMENT

(1.) The appeal has been preferred against allowing of divorce petition filed by the respondent, granting decree of nullity of the marriage between the appellant and the respondent, which was registered on 03.07.2006, vide marriage certificate No.20/2006 in the office of Sub-Registrar, Ayothiyapttinam, Salem District.

(2.) The facts of the case are as follows:-

(3.) The respondent was examined as PW1, Village Administrative Officer, Attur Town was examined as PW2, Village Administrative Officer, Ammapet Rural was examined as PW3, one Jayakumar @ Switch box Jayakumar was examined as PW4 and one Revathi, formerly Head Quarters Deputy Tahsildar, Salem was examined as PW5. Though the appellant filed counter statement, the appellant did get into the box. However, during the cross examination, Exs.R1 to R4 were marked. The respondent entered into the box and gave evidence that her signature had been obtained in a fraudulent manner and she further stated that though she signed the papers, she did know for what purpose she had signed the documents and without even reading the papers, she signed the papers. PW2, Village Administrative Officer, Attur as well as PW3, Village Administrative Officer, Ammapet would depose before the trial Court that the addresses given in the application for registration of marriage are false.