GAUTHAM THYAGARAJAN Vs. V B KARUNAKAR

JUDGEMENT

(1.) A Brahmin girl meets a Nair boy in a college campus at Calicut. Bitten by the love bug, they promise to each other to live together unto death. But the families of the young lovers had different ideas. Still the youngsters decide to defy their parents.

(2.) A typical Bollywood script of the 1970s, nay, relevant even for the 21st century.

(3.) APPELLANT No. 1 is the son and appellant No. 2 is the mother. According to appellant No. 2, she and respondent No. 1 fell in love with each other while they were studying in Malabar Christian College, Kozhikode. They got married as per the rites and custom prevalent in the Hindu Religion at Sreekrishna Temple, Guruvayoor on December 21,1976 in the presence of their friends and colleagues. Thereafter on January 22,1977, about a month after the ceremony, "a marriage agreement" was registered at the Sub Registrar's office in Kozhikode. It was contended by appellant No. 2 that she and respondent No. 1 had started to live together as husband and wife in a rented house at Malaparamba in Kozhikode right from the day of their marriage. A wedding reception was held in their rented house shortly after the marriage in which their close relatives also participated. Their son (appellant No. 1) was born in the wed lock on March 20,1982. But soon thereafter respondent No. 1 started to drift away from her and the young child.