M. CHANDRASHEKARA Vs. GURUSIDDARAMESHWARA

JUDGEMENT

(1.) This matter is listed for admission and I have heard the learned counsel for the petitioner and learned counsel for the respondent.

(2.) This revision petition is filed challenging the order dtd. 2/6/2022 passed in S.C.No.12/2015 on the file of the Senior Civil Judge and JMFC, Arsikere, dismissing the suit of the plaintiff for recovery of amount of Rs.19,000.00 which was paid for booking the kalyana mantapa viz., Sri Gurusiddarameshwara Samudaya Bhavana i.e., the respondent herein.

(3.) It is the case of the petitioner-plaintiff that an advance amount of Rs.19,000.00 was paid to book the respondent-Sri Gurusiddarameshwara Samudaya Bhavana and marriage was to be performed on 5/10/2013 and 6/10/2013. It is also contended that the plaintiff came to know that marriage date is fixed during pithrupaksha, during which time, no marriage is performed as per Hindu Religion. Hence, requested to cancel the booking.