Short-term cohabitation is insufficient to presume marriage absent specific proof of ancient and invariable custom.

The appellant (plaintiff) filed a civil suit seeking a declaration that respondent No. 1 (defendant No. 1) was not his legally wedded wife and that no marriage had been solemnized as per custom.

The plaintiff further sought a permanent prohibitory injunction to restrain the respondents from claiming such a marital status or visiting his house.

Defendant No. 1 contended that the parties entered a "love marriage" on 04.05.2005 according to local agricultural customs (Riwaj-e-Aam) of District Kullu, involving the placement of a Thipu (dupatta) on her head before a deity and a community feast.

She alleged she was turned out of the house in January 2006 and relied on a compromise undertaking (Ext. DW3/A) executed by the plaintiff before the Gram Panchayat.

Both the Trial Court and the First Appellate Court dismissed the plaintiff’s suit, holding that cohabitation and the compromise document established a valid marriage.

a custom, to have the force of law, must be ancient, certain, reasonable, and not opposed to public policy; it must be specifically pleaded and proved by clear, unambiguous evidence or cited instances.

custom cannot be extended by analogy.

a strong presumption of wedlock arises only where partners have lived together for a "long spell" or "prolonged and continuous cohabitation".

The High Court found that the respondents failed to prove the alleged custom. While Defendant No. 1 pleaded a custom involving a Thipu, the Appellate Court erroneously relied on a different custom involving Ganesh Pooja which was neither pleaded nor supported by evidence of a priest's presence.

The Court observed that the lower courts misapplied the "presumption of marriage." Law requires a "long spell" of cohabitation to presume marriage; however, the defendant’s own case admitted a cohabitation of only 7–8 months, which the Court deemed insufficient to raise such a presumption.

evidence regarding cohabitation was contradictory and lacked the "continuous" nature required by law.

Regarding Ext. DW3/A, the Court held it was merely an undertaking following a dispute and not a deed of marriage; an admission of a relationship cannot override the failure to prove the legal solemnization of marriage under the pleaded custom.

The High Court allowed the appeal and set aside the judgments of the Trial and Appellate Courts. The suit was decreed in favor of the plaintiff, declaring that Defendant No. 1 is not his legally wedded wife and granting a permanent prohibitory injunction against the defendants.