NEELAM KALRA Vs. VINOD KALRA

JUDGEMENT

(1.) George Eliot wrote

(2.) But what happens, if before two human souls have an, opportunity to feel that they are joined for life, the bond is broken. Such is the case be. fore me.

(3.) Neclam, the appellant, a first year student of the Master of Arts course was married to Mr. Vinod Kalra on 8th October, 1976. Vinod was working at the time as a T.V. Sound Recorder in Lucknow. The marriage took place as a result of the negotiations of the respective parents. It was solemnized in Delhi according to Hindu rites and ceremonies.