C.SIVA RANADHEER RAJU Vs. K.PRASANNALAKSHMI

JUDGEMENT

(1.) Petitioner in HMOP filed the above revision against the order dtd. 7/3/2022 in I.A.No.408 of 2021 in HMOP No.140 of 2017 on the file of Principal Senior Civil Judge, Tirupati.

(2.) Petitioner filed HMOP No.140 of 2017 under Sec. 12 (1) (b) rw Sec. 5 (ii) of the Hindu Marriage Act to annul the marriage of petitioner with respondent dtd. 26/3/2016 etc.

(3.) The main ground, on which, the petitioner is seeking annulment of marriage is that respondent is suffering from mental disorder and the same was suppressed. Apart from other contentions, petitioner specifically contended that mental condition of respondent was deteriorating day by day; that respondent became maniac and she told to petitioner that he is suffering from psychiatric problem; that petitioner took the respondent to Dr.Rohan, psychiatrist in Yenepoya Medical College and the doctor advised the respondent for admission into hospital for treatment; that respondent was admitted into hospital as inpatient in psychiatrist department; that on 14/10/2017 morning, respondent without intimation to petitioner and hospital staff, absconded from the hospital for some hours; that petitioner explained the situation to father of respondent, who is at hospital and on the same day father of respondent, got the respondent discharged from the hospital and took her to Tirupati; that at the time of admitting the respondent in the hospital, the hospital authorities have collected all the prescriptions of the respondent from the year 2007 onwards for diagnosing the actual mental condition of respondent; that after thorough counseling and studying the mental condition of respondent, the hospital authorities diagnosed that respondent is suffering from borderline personality disorder.