LAWS(DLH)-2000-7-155

RAMESH KUMAR Vs. SARASWATI

Decided On July 27, 2000
RAMESH KUMAR Appellant
V/S
SARASWATI Respondents

JUDGEMENT

(1.) JUDGMENT , J.

(2.) APPELLANT has contracted a second marriage sometime in 1993 and had also a son from this marriage in 1995. And yet he is contesting a decree of divorce obtained by respondent.