RAM PRAKASH CHOUDHARY Vs. STATE OF M P

JUDGEMENT

(1.) We have heard both sides.

(2.) The girl has appeared before us. It is not disputed by her parents, who are present, that she is the same girl. According to her high school certificate she is presently of the age of majority.

(3.) We have questioned her and from the manner in which she has replied to our questions, it does not appear that she is under any undue influence or coercion. It also does not appear from her statement or replies that she has been tutored. We gave opportunity to learned counsel for the petitioner, who is father of the girl, to cross examine the girl to demonstrate that her statement given before the Court today should not be believed for any logical reason. But he just refused to cross examine her and kept arguing about the past history of the dispute which according to us is wholly irrelevant. Since the girl is today of the age of majority, and she has expressed her volition to go with her husband, there is no law to stop her from living with her husband.