RAVI RANGANATHAN Vs. KALA RAMAN

JUDGEMENT

(1.) This revisional application is directed against the order no. 14 dated 4th July, 2015 passed by the learned Additional District Judge, 6th Court, Alipore in Matrimonial Suit No. 18 of 2014, by which an application seeking leave to file additional written statement is allowed.

(2.) The husband/petitioner filed an application under Section 12(1)(c) of the Hindu Marriage Act seeking relief annulling the marriage between the parties on the ground of concealment of material facts constituting to fraud.

(3.) Admittedly the parties were married according to Hindu rituals on 12th May, 2013 in the State of Kerala. It is alleged by the petitioner that the wife suffers from chronic Periodonititis, which is incurable one. It appears that the wife after entering appearance filed an application for rejection of the said application under Order VII Rule 11 of the Code of Civil Procedure on the plea of non-disclosure of cause of action and being barred by law.