MADHUKAR NATHU BARHATE Vs. KUSUM BARHATE

JUDGEMENT

(1.) The present second appeal by husband is against the judgment and decree passed by both the courts below dismissing his petition for annulment of his marriage under section 12 of the Hindu Marriage Act on the ground that his consent to marriage was obtained by fraud, namely, suppression of the fact of the wife's pregnancy from a third person at the time of the marriage.

(2.) Following are the established positions :

(3.) It is against the aforesaid back drop that the legality of the findings recorded has to be judged.