HARISH CHAND Vs. SARITA DEVI

JUDGEMENT

(1.) Heard.

(2.) Parties hereafter shall be referred by the same status as they held before the learned trial Court. Appellant was the plaintiff and respondent was the defendant before the learned trial Court.

(3.) Plaintiff filed a suit for declaration that defendant was not his legally wedded wife. Plaintiff alleged that no marriage was solemnized between the plaintiff and defendant as per Hindu Rites and Customs. As per plaintiff, the defendant intended to solemnize marriage with the plaintiff, but no marriage took place between them. They lived together for short time and one daughter was born to them. Plaintiff further alleged that behaviour of the defendant was intolerable and after leaving the company of the plaintiff, she was residing with her parents. Though, the parties had applied for registration of their marriage before the Registrar on 17/3/2006, but even the registration was not done.