BABUI PANMATO KUER Vs. RAM AGYA SINGH

JUDGEMENT

(1.) This is an appeal under Section 28 of the Hindu Marriage Act, 1955 (hereinafter to be referred to as the Act). The appellant is the plaintiff whose petition for dissolution of her marriage with the respondent has been dismissed by the learned Additional District Judge of Saran.

(2.) The petition was founded on the ground of fraud within the meaning of Clause (c) of Sub-section (1) of Section 12 of the Act, which is in the following terms:--

(3.) The petitioner was admittedly a little above 18 years of age at the time of the impugned marriage which took place in May, 1959. Therefore, in order to succeed in the present proceeding the petitioner had to prove that her marriage with the respondent had been solemnized by procuring her consent to the marriage by fraud.