MANJIT KAUR Vs. SURINDER SINGH

JUDGEMENT

(1.) This first appeal under Section 28 of the Hindu Marriage Act, 1955 (for short, the Act) is directed against the judgment and decree of the Matrimonial Court at Amritsar dismissing the petition filed by the appellant-wife for annulling the marriage by a decree of nullity with the respondent husband under Section 12 of the Act.

(2.) The facts as pleaded in the petition under Section 12 of the Act are as follows:- The parties to the lis were married on 20/04/1986 at Amritsar that the appellant wife (hereinafter the wife) stayed at the house of the respondent husband (hereinafter the husband) till 27/04/1986 that during this period, the husband tried to consummate the marriage, but failed that on 27/04/1986, the wife returned to her parents house, that on persuasion by her parents, the wife again came back to the matrimonial house on 3/05/1986 and remained there till 22/06/1986; that during this period also, the husband unsuccessfully tried to consummate the marriage, that the wife was taken to the parents house by her father on 22/06/1986; that the wife was again pursuaded to join the company of her husband on 12/07/1986 and during that visit also the husband could not consummate the marriage.

(3.) The wife filed the petition under Section 12 of the Act in the matrimonial Court at Amritsar on 24/01/1987. The husband denied the allegations made by the wife in the petition.