SEEMA AMBADAS KHEDKAR Vs. AMBADAS JAGANNATH KHEDKAR

JUDGEMENT

(1.) By consent, the learned Advocates are heard finally at the stage of admission.

(2.) This is an Appeal by a Hindu wife challenging the Judgment passed by Principal District Judge, Beed in Regular Civil Appeal No. 161/2016 on 06.01.2018, whereby, the Judgment of 2nd Joint Civil Judge, Senior Division, Beed in HMP No.133/2016 dated 17.11.2016 of dismissal of petition for annulment of marriage was set aside and decree for annulment of marriage was granted along with maintenance of Rs.1,000/- per month to the wife. The decree was granted on the ground that the consent was obtained by fraud by concealing the mental disorder of the wife.

(3.) The facts relevant for determining this Appeal lie in a narrow compass. The Appeal can be determined only on the basis of the procedure adopted by both the Courts below, but brief reference to the facts is deemed necessary.