PANNALAL Vs. J.C. MILLS LTD.

JUDGEMENT

(1.) AT para 4, there is a finding and that is important. In the impugned order itself the trial Court has recorded that Pannalal -appellant, gave evidence that Sonabai was married to deceased Om Prakash, but she was divorced. Evidently, she cannot be legal heir of Om prakash, as divorce took place before his death. In the instant appeal, the main ground taken is that in the presence of first wife, there can be no valid marriage of Om Prakash with the respondent, Basantibai.

(2.) THUS , Basantibai could not claim to be his wife and could not get a Succession Certificate on that basis. I do not think that the ground is at all tenable for the reason, just stated, that Om Prakash was free to contract a fresh marriage after divorcing his first wife Sonabai, though she was alive; therefore, the second marriage, he validly contracted with Basantibai.

(3.) FOR all the aforesaid reasons, I find, this appeal has no merits and it is dismissed.