KUSHUM DEVI Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned standing counsel representing respondent Nos. 1 and 2.

(2.) This, writ petition is being heard finally and decided under the Rules of the Court as also agreed by the counsels for the parties.

(3.) Photo-copies of the certified copies of the papers relating to Original Suit No. 89 of 2000, Smt. Kushum Devi v. Arun Kumar Sen, under Section 13 of Hindu Marriage Act, show that the petitioner, who is daughter of late Bhagwat Prasad, was married to one Arun Kumar Sen and the said marriage has been dissolved by a decree of divorce dated 17.12.2000 under Section 13 of the Hindu Marriage Act. There is nothing on record to show that petitioner has remarried.