A Vs. B

JUDGEMENT

(1.) <IMG>JUDGEMENT_149_LAWS(MAD)8_2016.jpg</IMG> goes a good old Tamil proverb. Gone are the days when it was the order of the day. Is it possible to take the saying seriously and follow it, in letter and spirit Exactly, that is what the respondent wants the petitioner to follow.

(2.) It is shameful to note that women, even toddlers are raped, and murdered; girls are killed shockingly due to one side love; women folk are teased and physically abused every day. Shockingly gang rapes are reported almost every part of India and recently a gang of dacoits raped a woman and her 14 year old minor daughter on 29.07.2016 on NH-01 in Bulandshahr District UP, by waylaying and dragging them out of their car. Crimes against women and girl children are atrociously increasing manifold day-by-day, creating an unsafe atmosphere for girl children and women in our country, which is glorified as our "Mother Land". Similarly, crimes against women are equally committed in the name of "marriages". Child marriages, denial to choose life partner and forced marriages against will, elderly men marrying young girls and celebrating marriages without even normal verification about the groom and his health condition, are a few illustrations of marital crimes, apart from other marital offences against women. This case is a classic illustration as to how marriages are being conducted suppressing the weaknesses/diseases/inability of the prospective spouse.

(3.) "The trip was a nightmare, not a honeymoon", pleads the petitioner, an unfortunate young lady, who has moved the Family Court for annulling the marriage dated 13.11.2014, within 6 months from the date of marriage. The petitioner and respondent are well educated. The petitioner herein contends that respondent married her on 13.11.2014. On the date of marriage itself, the respondent's movements were limited and he could not move his legs freely. Later, it came to be found that there was a huge wound measuring 4 x 1 inches on the respondent's left thigh. When the respondent was asked about that , he replied that there was a boil on his left thigh and it got burst oozing pus in the Dhothi worn by him. Due to the aforesaid circumstances, the marriage could not be consummated. Physical relationship was avoided by the respondent on that day stating that he already made arrangements for the honeymoon at Kulu Manali and the first night could be held there.