RAM HARAKH Vs. JAGAR NATH

JUDGEMENT

(1.) This is an appeal by the plaintiff and is directed against the appellate judgment of Mr. Rup Kiahan Aga, Sessions and Subordinate Judge of Allahabad, who reversed the decision of Mr. Shri Gopal Singh in a suit for a declaration that Mt. Gomti, defendant 3 was the wadded wife of the plaintiff and also for a decree granting restitution of conjugal rights. The suit was instituted on 15 September 1927 in the Court of the Munsif, East Allahabad.

(2.) The parties to the action are Sarju Pari Brahmins and thus belong to the twice-born caste.

(3.) The defendants to the suit are Jagarnath, uncle of Mt. Gomti, Mt. Kailasfey, the mother and Mt. Gomti herself who was under the guardianship of Jagarnath at the data of the suit.