LAXMINARAYAN Vs. SUMITRA BAI

JUDGEMENT

(1.) This appeal is filed against the judgment and decree passed by the First Additional Judge to the Court of District Judge, Balaghat in Civil Suit No. 6B/ 8-B decided on 10-4-1990, decreeing a claim for damages valued at Rs. 30,000/-.

(2.) Laxminarayan was a son of one Chandanlal. Chandanlal and Mehtar are residents of the same village. Laxminarayan was a student and living at Balaghat. Chandanlal came to the house of Mehtar and proposed the marriage between his son Laxminarayan with Sumitra Bai, daughter of Mehtar aged about 16 years. After the said proposal made to Mehtar, Laxminarayan started visiting the house of Mehtar and persuaded Sumitra Bai to co-habit with him as they were going to be married soon. A suit was filed on the allegation that on 15-4-1986 Mangni took place and the marriage ceremony was to be performed in April, 1987. The defendants denied that there was any such Mangni or contract to marry and denied that there was any cohabitation by Laxminarayan with Sumitra Bai.

(3.) Sumitra Bai became pregnant and delivered a still born child. A panchayat was held, a report was also lodged in the police station. In the Panchayat, the Sarpanch Chandanlal was present. Sumitra Bai made allegations that she had become pregnant through Laxminarayan.