SHRIDHAR Vs. SEETA

JUDGEMENT

(1.) These two appeals are filed by the husband against his wife challenging the dismissal of his petition filed under Section 12(1)(b) of the Hindu Marriage Act, [for short 'the Act'] and al-lowing of the petition filed by the respondent/wife under section 9 of the Act in M.C. No. 19/2007 on the file of the Civil Judge (Sr.Dn.), Honnavar, dated 21.12.2009.

(2.) The facts leading to these appeals are as hereunder:-

(3.) According to the averments made in the petition filed by the husband, he had no occasion to know the background and history of the respondent and her family. It is further averred that though the respondent is suffering from a disease known as erratic psychic and though she was under medication, suppressing the material facts, the maternal uncle of the respondent negotiated the marriage of the petitioner and immediately after the marriage, it was noticed by the husband and other members of the family that there is suppression of the material facts which resulted in the marriage of the petitioner with the respondent even though the respondent was continuously taking medication from Dr.Antony Karvalho in Honavar without any progress. Therefore, on the ground that the marriage was solemnised by suppression of material facts, he has sought the decree of nullity of the marriage.