RAJINDER KALSI Vs. DIMPLE

JUDGEMENT

(1.) THIS appeal by the appellant-husband is directed against the judgment and decree dated 24.5.2001 passed by the learned Additional District Judge, Jagadhari, vide which the petition filed by the appellant under Section 12 of the Hindu Marriage Act, for annulment of marriage, was ordered to be dismissed.

(2.) THE case set up by the appellant was, that the parties were married at Patiala on 1.7.1994 according to Hindu rites and ceremonies. The marriage was arranged through advertisement in the newspaper got published by the father of the respondent. In the advertisement issued, it was mentioned that respondent belonged to a respectable family, apart from her academic qualifications and family background, she enjoyed sound health and had no ailment or physical disease of any type and further that she could be an ideal housewife conversant with cooking etc.

(3.) AFTER marriage, the respondent came to house of the appellant at Yamuna Nagar. The marriage was solemnised in a simple manner. On the very first night, when the appellant asked the respondent to undress herself with intent to consummate the marriage, he was stunned and spell bound, to find that she was having skin disease, inter alia there were two big white spots on abdomen with coloured tapes pasted thereon. Later on, it was revealed that she had undergone operation to hide her skin disease. Till then those parts of the body had not healed up, rather blood and puss were oozing out of these parts of the body.