KALLUVALAPPIL Vs. VEERANKUTTY

JUDGEMENT

(1.) Plaintiff is the appellant. Her suit for dissolution of marriage was decreed by the Trial Court. Defendant's appeal was allowed by the Sub Judge, and the suit was consequently dismissed.

(2.) It is the case of the plaintiff that she was given in marriage to the defendant by her father when she was only seven years old and that the marriage was never consummated. Defendant resists the suit on the ground that the plaintiff is not entitled to any reliefs as the marriage was really consummated.

(3.) Plaintiff has produced Est. 4.-1 which is the true extract of the Admission Register of Government U.P. School, Chalipuram, to prove her date of birth. Ext. A-1 shows 30-4-1964 as the date of birth. Bath the Courts have accepted Est. A-1. Defendant in cross examination also had to admit the correctness of Ext. A-1 admission register. Thus there is unassailable evidence that when she marriage between the plaintiff and the defendant was solemnised in 1971 the former was only aged 7 years.