SHASHI KANT SHARMA,J. - (1.) Heard learned counsel for the parties on the application for amendment in the pleadings.
(2.) The admitted facts are that petition was filed under section 12(l)(ka) of Hindu Marriage Act for declaring the marriage void on the ground that marriage has not been consummated owing to the impotence of the respondent.
(3.) After taking the material on record including the amission of the appellant that marriage has been consumed, the family Court found that petitioner has failed to prove that marriage could not be consumed owing to the impotence of the respondent.;