MANJIT SINGH Vs. STATE OF U P

JUDGEMENT

(1.) This revision has been preferred against the order dated 15.02.1990 passed by the City Munsif, Meerut in Case No. 54/9 of 1989 recalling and setting aside the earlier order dated 15.02.1990, whereby the complaint of the opposite party No. 2 was dismissed and the revisionists were discharged.

(2.) List has been revised. None is present on behalf of the revisionists and opposite party No. 2. Heard learned AGA and perused the material brought on record.

(3.) The complaint was filed before the Munsif Magistrate by the opposite party No. 2 stating that she was married to Manjit Singh, revisionist No. 1 on 14th April, 1982 at village Jajhokar, police station Kankarkhera, district Meerut and all the rites were performed and the opposite party No.2 started living with revisionist No. 1 as his wife. revisionist Nos. 2 and 3 are parents of revisionist No. 1, revisonist No. 4 is his aunt (chachi), revisionist No. 5 is his second wife, revisionist No. 6 is the mother of second wife, revisionist No. 7 is the brother of second wife of revisionist No. 1, revisionist Nos. 8 and 9 are the aunt and uncle-in-laws (mausi and mausa) of revisionist No. 1 in whose house the marriage of revisionist No. 1 with revisionist No. 5 was solemnized, revisionist No. 11 is the maternal uncle of mother of revisionist No. 5 and revisionist Nos. 10 is the maternal uncle of revisionist No. 1, revisionist Nos. 12 and 13 are the sister and brother-in-laws of revisionist No. 1.