S.KARUNAKARAN Vs. SRILEKA

JUDGEMENT

(1.) Aggrieved over the decree and judgment passed by the trial Court in O.S.No.63 of 2014 declaring the marriage certificate as null and void, the present appeal filed by the defendants.

(2.) The parties are arrayed as per their own ranking before the trial Court.

(3.) Brief facts leading to the filing of this appeal is as follows : The plaintiff and the defendant were engineering students in Sakthi Engineering College Thirunindravoor. During their college days, the defendant used to propose his love towards the plaintiff despite her reluctance. On 10/6/2012, at the instance of common friends of both the plaintiff and the defendant that they all were going to an interview in a company at Mount Road, the plaintiff also joined the defendant and their common friend at Parrys Corner, on 12/6/2012, with necessary certificates and photos etc. When the plaintiff reached the place at 9.00 a.m., the defendant and their friends took the plaintiff towards Collectorate. At that time, while they are having milk at Aavin Parlour, some persons from the office came and verified all certificates and took copies and photos of the plaintiff. Again two persons came and obtained signatures of the plaintiff in printed blank forms stating that those forms are required for verification. The plaintiff had not doubted the behavior of the defendant or any of his friends. After some time, the defendant and few of his friends took the plaintiff inside the office and insisted her to sign in the papers. At that time, she could see that it was marriage forms and the people around her and passers by looked at her badly and smiled sarcastically. The plaintiff's constant refusal to sign on the forms could not fetch any good result. In order to avoid an ugly scene and worst situation and unwanted publicity, the plaintiff signed and came out immediately and shouted at the defendant. The defendant and his friend never allowed her to come out of their wild and cruel circle. The defendant wanted to the plaintiff to accompany him to Tirupathy, claiming that the plaintiff is his wife. The plaintiff got angry and shouted at the defendant. Immediately, the defendant snatched all her original certificates file from the plaintiff and wanted the plaintiff to join him. Fearing danger to her reputation and bodily harm from the fraudulent act of the defendant leaving all certificates, plaintiff had ran away from the scene and reached her home by bus from Broadway.