MST. ROMANA Vs. MANZOOR AHMAD BHAT

JUDGEMENT

(1.) This case warrants bringing back to memory the concern expressed by the Supreme Court in Gaurav Nagpal v. Sumedha-Nagbal, 2009 1 SCC 42, relating to alarming increase in matrimonial discords and the serious impact thereof on the children. The Supreme Court in that case succinctly drew a comprehensible picture of the ill effects of the menacing tendency in the society in the following words:

(2.) The respondent herein, i.e., the husband of petitioner No. 1, filed a suit for declaration and permanent injunction before the Court of 1st Additional Munsiff, Srinagar, for the following reliefs:

(3.) The case set-up by respondent herein in the aforesaid suit is that in the year 2009 a marriage broker floated a proposal of marriage between him and petitioner No. 1. His family visited the residence of petitioner No. 1 and eventually Nikah between him and petitioner No. 1 was solemnized on 01.05.2010. The formal marriage, i.e., Rukhsati of petitioner No. 1 from her parental home is stated to have taken place on 01.06.2010. According to the plaintiff, respondent herein, later on it surfaced that petitioner No. 1 herein was pregnant before the day the offer and acceptance took place on 01.05.2010 by fornication with some other person than the plaintiff. Eventually, petitioner No. 1 gave birth to a female child,: petitioner No. 2 herein, on 10.11.2010, at Ramzana Hospital and the child had completed nine months of gestation period.