KARAM SINGH Vs. AMRO

JUDGEMENT

(1.) BRIEFLY the facts of this case are as follows:

(2.) On the pleadings of the parties, the following issues were framed by the trial Court:

(3.) Issue No. 1 was decided in favour of the Applicant while issue No. 2 was decided against the Respondent. Accordingly the application was allowed and a decree for the annulment of the marriage of the parties in favour of the Respondent under Section 12 of the Act was passed, on 30th November, 1964. Feeling aggrieved from the order of the learned Subordinate Judge, 1st Class, Ludhiana, the present first appeal has been filed.