VELLINAYAGI Vs. T SUBRAMANIAM

JUDGEMENT

(1.) THIS is a petition to revise the order of the learned Subordinate Judge of thanjavur in I. A. 11 of 1966 in O. P. 6 of 1966. O. P. 6 of 1966 was filed by the present respondent for annulment of his marriage with the petitioner. Along with the original petition No. 6 of J966, he filed the interlocutory application out of which this civil revision petition arises for condonation of the delay of one year, six months and twenty four days in presenting the petition. The parties were married on 18-6-1963. The petitioner gave birth to a child on 26-2-1964. The petitioner intimated to the Municipal authorities on 8-3-1964 disowning the said child. Thereafter he filed the petition for annulment of marriage on 5-1-1966. On behalf of the petitioner (herein) objection was taken that the Court had no jurisdiction to condone the delay in the presentation of the petition for annulment of the marriage and that the conditions laid down in Section 12 (2) of the Hindu Marriage Act were conditions subject to which alone an application for annulment of a marriage under Clause (d) of Sub-section (1) of Section 12 could be maintained. The learned Judge thought that the question for decision in the case was whether the petition for excusing the I delay was a bona fide one and whether the petitioner had not filed the petition under Section 12 on a bona fide mistake of fact. He also thought that in a matrimonial case it would be very difficult to apply strictly the law of limitation because when the Hindu Marriage Act alone provides for dissolution of the marital tie on the ground of the wife being proved to have been conceived on the date of the marriage by a person other than the petitioner it would not be possible for the husband to obtain the relief under any other law and that by excusing the delay no injustice would be caused. I am afraid question of bona fide mistake of fact does not arise in this case. We are not now concerned with the question whether the requirements of Sub-clauses (i) and (iii) of Clause (b) of Sub-section (2) of Section 12 are satisfied. We are only concerned with the question whether the requirements of Section 12 (2) (b) (ii) have been satisfied. Subclause (ii) of Clause (b) of Sub-section (2) of Section 12 is as follows" notwithstanding anything contained in Sub-section (1) no petition for annulling a marriage-

(2.) THE wording of Section 12 (2) of Hindu Marriage Act is more or less similar to the wording of Section 9 of the Provincial Insolvency Act, which is as follows-