J.M. Tandon, J. - (1.) ASHOK Kumar Sharma Appellant and Kanta alias Sham Wati(sic) Respondent were married on June 2(sic), 1973. On June 3, 1974, the Appellant filed a petition for annulment of his marriage on the ground that the Respondent was an idiot and sexually impotent. After the evidence of the parties had been concluded, the Appellant applied for amendment of the plaint seeking diverce(sic) on the additional ground of cruelty an the part of the Respondent because she had stated that the father of the Appellant had at evil eye on her.
(2.) THE Respondent in her written statement denied(sic) that she was sexually impotent or the marriage had not been consummated or she was an idiot - On the pleadings of the parties the following issues were framed. - 1. Whether the Petitioner is entitled to the annulment of his marriage with the Respondent by a decree of divorce for the reasons given in paragraph (sic) 4 of the petition ? 1A Whether the treatment of the Respondent had been cruel as alleged ? if so ? to what effect ?
(3.) THE learned trial Court found both the issue against the Appellant and dismissed his petition. It is against this order that the present appeal is directed.;