SUNITA RANI Vs. PARVINDER KUMAR

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree dated 8.11.2001 passed by the Additional District Judge, Rupnagar whereby the petition for annulment of marriage under Section 12 of the Hindu Marriage Act, 1955 (for short "the Act") has been dismissed.

(2.) THE appellant filed a petition under Section 12 of the Act for annulment of marriage by pleading that her marriage with the respondent was solemnised on 14.4.2002 at Mohali by performing Anand Karaj ceremony. It was pleaded that her consent for the marriage was obtained by misrepresentation of facts and by playing a fraud with her. The father of respondent before the marriage told the father of the appellant that his son, i.e. the respondent was a Graduate in Engineering and was working with a multinational company and his future was very bright. It was also told that they owned a house at Chandigarh where the family would be ultimately shifted after the marriage and it was on these representations, the consent for marriage was given by the appellant. However, after marriage it came to be known to the appellant that neither the respondent is a Graduate in Engineering and employed with any multi-national company nor his family owned any house at Chandigarh. Rather, after the marriage, the respondent and his family members started harassing the appellant for bringing less dowry and cash. Ultimately, the respondent and other members of his family turned the appellant out of the matrimonial home on 5.7.2000 and retained her jewellery, ornaments and other articles of dowry and on a complaint made by the appellant, a case F.I.R. No. 270 of 28.9.2002 under Sections 498-A and 406 IPC was registered against the respondent and the members of her in-laws family.

(3.) BEFORE this Court as well, the respondent did not appear despite being served through publication in The Tribune.