ARCHANA YOGENDRA TIWARI Vs. YOGENDRA MOHAN TIWARI

JUDGEMENT

(1.) HEARD learned counsel for the parties on the application LA. No. 10848/96 which contains the prayer for restraining the respondent from performing second marriage during the pendency of this appeal. Learned counsel for the respondent submitted that the matter is covered by Section 15 of the Hindu Marriage Act, 1955 and it requires no express order from the Court as the mandate of the law is itself clear. Section 15 is extracted below :