- (1.) Delay condoned.
(2.) Leave granted.
(3.) The only allegation made against the appellants was, that the complainant was compelled to incur expenses to the tune of Rs.1,55,000/ - in the 'Roka Ceremony' preceding the engagement ceremony, between the complainant's daughter and appellant no.1, and that, having enjoyed the hospitality of the complainant, the appellants had intentionally and deliberately broken the ensuing matrimonial alliance.;