AJAY LAVANIA Vs. SHOBHNA DUBEY

JUDGEMENT

(1.) Present appeals under Section 19 of the Family Courts Act, read with Section 28 of the Hindu Marriage Act, 1955 have been preferred against the impugned judgment dated 27.8.2010, passed by Principal Judge, Family Court, Lucknow so far as it relates to decree of Regular Suit No. 2077 of 2007 filed by the Respondent under Section 9 of the Hindu Marriage Act. By the said judgment dated 27.8.2010, learned Family Court has also dismissed the suit of Plaintiff/ Appellant filed under Section 13 of the Hindu Marriage Act.

(2.) Since ages, solemnisation of marriage has been found to be best mode of life to save the human race from animal's living and consequential irreparable injury. The institution of marriage is not only based on thousand years of experience of human race but it is a time tested ceremony which has saved the human race since ages from desertion, prostitution and different forms of agony. Different religions have given importance to marriage in different way. Even, non-believers prefer marriage to save their children or coming generation to become street boy. Non-believers may enter into wedlock under the law framed by the State. In India, particularly among Hindus, ceremony of marriage has been pious bond to unite men and women to work collectively not only for own interest but also for generations to come.

(3.) Marriage and son ship constitute some of the unique chapters in the litera legis of ancient Hindu Law. As early as the time of Rig-Veda marriage had assumed the sacred character of sacrament and sanction of religion had heightened the character and importance of the institution of marriage. The Rig-Veda pronounces some impressive texts: