MANDUL NAGANNA Vs. LACHMI BAI

JUDGEMENT

(1.) The respondent, the wife, presented a petition under Section 13(2) of the Hindi Marriage Act, 1955, for divorce on the ground inter alia that her husband had married again.

(2.) While not denying that he married a second wife, the appellant resisted the petition on the ground that subsequent to the filing of the petition he had divorced the second wife.

(3.) The trial Court granted a decree for the wife in the view that the divorce of the second wife did not prevent the first wife from getting a divorce, apart from its finding that the deed of divorce was obtained merely with a view to defeat the claim of the respondent. It is this decree that is now under appeal by the husband.