AIR 2016 CALCUTTA 261 ::(2016) 2 HinduLR 98 ::(2016) 4 CivLJ 586 ::(2017) 1 CivilCourtC 36 ::(2016) 4 Cal HN 312 ::(2016) 3 CalLT 420 ::(2016) 4 ICC 77 ::(2016) 167 AllIndCas 474 (CAL)

Calcutta High Court

Hon'ble Judge(s): Nishita Mhatre, Tapash Mookherjee , JJ

Hindu Marriage Act (25 of 1955) , S.12(1)(c)— Annulment of marriage - Fraud by suppression of material fact - Wife suffering from malignant cancer @page-Cal262prior to her marriage - Disease and its nature known to wife - Failure by wife to prove that disease and its nature were disclosed to husband prior to their marriage - There was thus intentional suppression of material fact concerning health of wife - Suppression amounting to fraud - Marriage liable to be annulled.AIR 1997 Mad 135, AIR 1988 Cal 210, AIR 1974 MP 52; AIR 1997 Mad 394 and AIR 1972 Bom 132, Disting. (Para 24)