SMT. LEISHANGTHEM BIDYABATI, AGED ABOUT 34 YEARS, W/O SHRI HEIGRUJAM RISAO BENSON SINGH(AND D/O L. YAIMA SINGH) OF KHURAI KONGPAL CHINGANGBAM LEIKAI, PO LAMLONG, PS POROMPAT, IMPHAL EAST DISTRICT, MANIPUR Vs. SHRI HEIGRUJAM RISAO BENSON SINGH, AGED ABOUT 36 YEARS, S/O H. LABANGO SINGH OF SAGOLBAND NEPRA MENJOR LEIKAI, PO & PS IMPHAL, IMPHAL WEST DISTRICT, MANIPUR

JUDGEMENT

(1.) This Matrimonial Appeal filed u/s 19 of the Family Court Act,1984 is directed against the order dated 10.5.2016 and decree dated 16.5.2016 passed by the Family Court, Manipur in Mat.(Decl) Suit No.40 of 2014 whereby and where under the marriage in between the plaintiff-respondent and the defendant-appellant held on 17.2.2014 was annulled by the decree of nulity.

(2.) The defendant-respondent brought a Matrimonial Suit being Mat(Decl) No.40 of 2014 against the plaintiff-appellant for annulling the marriage solemnised in between the defendant and plaintiff on 17.2014 by a decree of nullity by making out a case that the marriage is in contravention of the condition specified in sub section (ii) (c) of Sec. 5 of the Hindu Marriage Act on account of the fact that the wife (defendant-appellant) was having recurrent attack of insanity.

(3.) Since the issue involved in this case is as such which does not warrant case of the plaintiff-respondent as made out, be narrated in detail. It would suffice to state that the plaintiff-appellant sought marriage solemnised in between the plaintiff and the defendant annulled on the ground that before and after the marriage, she has been suffering from mental illness and is having recurrent attack of insanity.