SUJATHA Vs. NARASIMHAMURTHY

JUDGEMENT

(1.) This appeal under Sec. 19(1) of the Family Courts Act, 1984, has been filed against the judgment and decree dtd. 28/6/2017 passed in O.S.No.06/2015 by the Principal Judge, Family Court, Tumakuru, by which the suit filed by the respondent seeking to declare that the marriage solemnized on 13/5/2014 between the parties as null and void, was allowed.

(2.) Brief facts giving rise to filing of this appeal are that the appellant has filed a false complaint before Kyathasandra Police alleging that the respondent was in love with the appellant since four years; she became pregnant and gave birth to a child on 10/5/2014. Subsequently, the respondent refused to marry her. It is averred that Kyathasandra Police arrested and brought the respondent to police station and forced him to marry the appellant at Mulakattamma Temple of Kyathasandra on 13/5/2014 i.e., immediately three days after appellant giving birth to a child. It is further averred that after the marriage, the respondent lived with the appellant in her parents' house for 3-4 days and left the house without intimating the appellant. It is also averred that under the threat of police, garlands have been exchanged, he never fell in love with the appellant, he has never in any illicit relationship and he is not the father of the child.

(3.) It is averred that, the respondent got issued the legal notice to the police and the appellant on 28/5/2014 and in spite service of the notice, the appellant neither replied nor withdrew the complaint filed by her.