KRISHNAKANT Vs. POOJA GOSWAMI

JUDGEMENT

(1.) The appellant has filed this appeal against the judgment dated 11.07.2017. The respondent filed a suit under Sections 13 and 14 of the Hindu Marriage Act, in which she sought a relief that the so called marriage solmnized between the appellant and respondent on 19.05.2014, be dissolved and a decree be passed accordingly.

(2.) The respondent pleaded that on 27.05.2014, she came to Lakhnadon from her village- Balpur to fill-up the form of M.A.(Prev.). The appellant came there in a car along with two ladies and by inducement, the appellant had taken the respondent to Jabalpur. At Jagdish temple, a conspiracy was hatched by the appellant for marriage and thereafter, a certificate of marriage dated 19.05.2014 was received from Municipal Corporation, Jabalpur. On 27.05.2014, the appellant left the respondent to Lakhnadon in a car. She came to her residence at Balpur and thereafter, she did not met with the appellant and no relationship had been established between the appellant and the respondent. Earlier a suit was filed by the respondent for declaring the marriage as null and void. The appellant gave consent, but consequently the suit was withdrawn. On the aforesaid pleadings, the respondent sought a decree.

(3.) The appellant denied the pleadings of the respondent. He pleaded that there was a love relationship between the appellant and respondent and the marriage was solmnized at Jagdish Mandir, Jabalpur, between the appellant and respondent with all the rituals and thereafter, certificate of registration was obtained from the Municipal Corporation. The respondent pressurized the appellant to submit a compromise in the earlier suit, which was withdrawn subsequently.