POONAM KUMARI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners, it stated, are major. The date of birth of petitioner No.1 as per her Matriculation examination certificate (Annexure- P.1) is 23.7.1990 and that of petitioner No.2 as per his Matriculation certification (Annexure-P.2) is 29.5.1985. The petitioners had a liking for each other and decided to solemnize their marriage amongst themselves as they both understood each other. The petitioners disclosed their intention to their respective parents. However, the parents (respondents No.4 and 5) of petitioner No.1 were not agreeable and they threatrened her that if she marries against their wishes she would face dire consequences. In fact, the parents (respondents No.4 and 5) of petitioner No.1 wanted to marry her with a boy of their choice. Despite the efforts made by petitioner No.2 to convince her parents (respondents No.4 and 5) they did not agree.

(2.) Both the petitioners are present in Court and are identified by their counsel. It is stated by petitioner No.1 that she has solemnized her marriage with petitioner No.2 of her own free will and desire and without any kind of pressure or undue influence. Besides, she is happy with her marriage.