NIRMALA Vs. MAMTA

JUDGEMENT

(1.) The instant appeal is filed by defendant Nirmala along with others claiming herself to be the wife of Raj Kumar along- with two children born out of the first marriage performed with late Raj Kumar. The judgment and decree was passed by the learned Family Court Manendragarh in Civil Suit No.36-A/2016 on 6/7/2017. The suit having been decreed in favour of plaintiffs, the present appeal is preferred.

(2.) Brief facts of the case are -

(3.) The trial Court framed the issues and examined witnesses of both the parties. On behalf of the plaintiffs, Ganga Bai, mother of employee late Rajkumar was examined as P.W.1, Pitambar Lal was examined as P.W.2 who was a neighbor of Rajkumar and Dhajram Banjare who is uncle of late Rajkumar was examined as P.W.3 and Mamta was examined as P.W.4. On defence side, defendant no.1 Nirmala was examined as D.W.1. One Ram Sahai, who is also cousin brother of Rajkumar was examined as D.W.2 and one Shyam Berman, who is cousin brother of Rajkumar was examined as D.W.3 and on behalf of SECL, witness Mahendra Singh Yadav was examined.