ANGREJ SINGH Vs. SUKHWINDER KAUR

JUDGEMENT

(1.) The appellant challenges judgment and decree dated 31.01.2006, passed by the Additional District Judge (Adhoc), Fast Track Court, Kurukshetra, dismissing his petition, filed under Section 13 of the Hindu Marriage Act, 1955 (hereinafter referred to as the 'Act'),for dissolution of marriage by grant of a decree of divorce.

(2.) The appellant filed a petition under Section 13 of the Act, by pleading that parties were married on 09.04.1997, by Anand Karaj ceremonies. A female child Jyoti was born to them on 30.05.1998.

(3.) The appellant was assured by a sister of the respondent who was married to one Bhagwant Singh ex-sarpanch of Nissing that the respondent is healthy and a good match. After six days of the marriage, the respondent fell down from an attack of epilepsy. The appellant brought this fact to the notice of Bhagwant Singh who had come alongwith his wife. Both of them took the respondent back without any further comment and then sent her back after some days.