KISHORE ALIAS SUNDAR Vs. ARCHANA W/O KISHORE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with consent of the parties.

(2.) This Civil Revision Application takes exception to the judgment and order dated 17th February, 2012 passed by the District Judge, Dhule below Exhibit17 in Civil Appeal No. 96 of 2007.

(3.) It is the case of the revision applicant that, the applicant is the original petitioner having filed Hindu Marriage Petition No. 96 of 2007 in the Court of the Civil Judge, Senior Division, Dhule for annulment of marriage under Section 12A of the Hindu Marriage Act. It is the case of the revision applicant that, the marriage of the applicant was performed with the respondent on 22nd May, 2003 at village Bhanashiwara, Taluka Newasa District Ahmednagar. Since the first day of marriage, the respondent refused to have sexual intercourse with the applicant. The respondent never attained menses. In spite of such a deformity and situation, the applicant extended his cooperation to the respondent and took the respondent to Dr. Mrs. Jagtap to provide her the medical treatment.