S. VALARMATHI Vs. S. ELANGOVAN

JUDGEMENT

(1.) Originally a bride and bridegroom fought in the suit tooth and nail. Now, they are no longer bride and bridegroom because they were married but to different persons. The fire burning in their hearts in view of certain innate happenings in their life is the motive for this litigation.

(2.) The plaintiff sued the 1st defendant and his parents, namely, defendants 2 and 3 in O.S.No.331 of 2005, in the Principal District Munsif Court, Madurai Town for damages for breach of promise to marry her.

(3.) The gist of her case is this: