VARINDAR KUMAR MATHUR Vs. INDER NARAIN

JUDGEMENT

(1.) This is a wife's appeal against the order of the Additional District Judge, dated 21st September, 1978.

(2.) The parties were married on November 10, 1973. Soon there were disputes and quarrels. The wife alleges that when she went to her husband's house she came to know that the husband had a living spouse Smt. Hardeep Kaur by name who was married to him in November 1966.

(3.) On May 17, 1974 the wife filed a petition (which was subsequently amended) under Sections 11, 12, 13(l)(l A.) of the Hindu Marriage Act as amended by the Marriage Laws (Amendment Act) 1976 (the Act). In the petition three alternative prayers were made in these terms :