SUMAN Vs. SUBHASH

JUDGEMENT

(1.) This is an Appeal by Suman challenging the decree passed by the 3rd Additional District Judge, Nagpur on 4.7.1987, in Hindu Marriage Petition No. 82 of 1982. The decree is as under :

(2.) I have Shri Neware learned counsel for the respondent and Shri Moharil learned counsel for the appellant.

(3.) The marriage has been declared void on the ground that the respondent-appellant Suman was pregnant three months before the marriage and that fact was not disclosed to respondent Subhash.