TARA CHARAN AGARWAL Vs. VEENA AGARWAL

JUDGEMENT

(1.) Marriages-be it for love or arranged - are demanding as well as fragile institution. It takes patience, effort, and faith to preserve them. Yet, they do fail. And if that happens then 'are the defaulters entitled to take advantage of their own fault in divorce proceeding' - is the main question involved in this appeal.

(2.) Dr. Tara Charan Agarwal (the Appellant) and Smt. Dr. Veena Agarwal (the Respondent) are allopathic doctothers They knew each others from the school days. They went to the same medical college, fell in love, and married on 17.1.1967, while completing their studies.

(3.) A son was born to them in June, 1970 but he died young within a few of days of his birth. A daughter was born on 21.12.1971. At present, she is married.