DEEPTI GUPTA Vs. SATISH KUMAR GUPTA

JUDGEMENT

(1.) THE following judgment of the Court was delivered by :

(2.) THE wife was married to respondent-husband on 29.11.2011. She lived with him up to 14.1.2012. The husband brought the wife to her maternal home at Garha Kota, District Sagar, where he lived with her for two days. According to the wife, the husband then left her there alone and did not return to take her. The wife also stated the fact that husband had been suffering from cancer even prior to their marriage was suppressed from her. She, therefore, filed a petition under section 12 of the Act for annulling her marriage by a decree of nullity.

(3.) THE trial court dismissed the wife's petition on the ground it had no jurisdiction because parties did not last reside together at Garha Kota, District Sagar, as they had lived there only for two days.