(1.) THIS appeal is directed against the judgmentorder dated 9.1.92 of the Additional District Judge, Indore passed in HinduMarriage Case No. 769/91 whereby the appellant -husband has been restrainedfrom contracting the second marriage during the pendency of the applicationunder Order 9 Rule 13 C.P.C. for setting -aside the ex -parte decree passedagainst the wife -respondent vide Civil Suit No. 768/91.
(2.) IT is an admitted fact that on a petition filed by the appellant husband the respondent -wife was proceeding ex -parte. Thereafter, the respondent -wife filed an application for setting -aside the ex -parte decree under Order9 Rule 13 CPC. The same is still pending before the Court.
(3.) LEARNED Addl. District Judge vide the impugned order has restrained the appellant from contracting the marriage during the pendency of thesaid application. Hence this appeal.