S.S. Vs. S.R

JUDGEMENT

(1.) Marriage is a relationship which flourishes when nurtured with absolute trust and compassion and a healthy relationship never demands sacrifice of one's dignity. Inevitably, it whittles down when sprinkled with accusations on character, fidelity and chastity of the spouse and becomes beyond redemption when the devastating effects of this one-sided barrage of accusations is topped with rejection of paternity and legitimacy of the innocent children, by their own father.

(2.) The petitioner (hereinafter referred to as appellant), a divorcee while working on deputation in Central Reserve Police Force in the year 2004, was contacted by the respondent and they both started having telephonic conversations. She met the appellant in September, 2004 at ISBT, Delhi, where they remained together for about 3-4 hours. After about one week of this meeting, the respondent expressed her affection for him. The appellant visited the respondent at her residence bearing House No. 96, MC Colony, Bhiwani, Haryana, where he found one "Mr. T" present, who was introduced as her brother-in-law.

(3.) The appellant claimed that while he was under the influence of alcohol, the respondent established physical relationship with him. Subsequently, in the month of November, 2004, she informed him that she was pregnant and pressurised him to marry her. They got married on 1/1/2005, according to Hindu Rites and Customs at Arya Samaj Mandir, Najafgarh. Thereafter, the respondent revealed that she was not pregnant and had merely made false claims about her pregnancy to coerce him into marriage.