SHANTA DEVI Vs. RAMLAL AGARWAL

JUDGEMENT

(1.) Very interesting question of law is raised in this appeal.

(2.) In order to appreciate the controversy between the parties, it is necessary to narrate few facts.

(3.) The appellants herein were the original defendants in O.S.No.1332 of 1994, which was filed by the plaintiff in the Court of the V Additional Judge, City Civil Court, Hyderabad. The plaintiff filed the suit for relief of declaration that the plaintiff has got a legal right to perform all ceremonies in connection with the marriages of Defendants 4 and 5 in accordance with the custom and religious rites prevailing in the plaintiff's family and that for relief of permanent injunction restraining the Defendants 1 to 3 from performing any ceremonies in connection with the marriages of Defendants 4 and 5.