BHANWARLAL Vs. LEELABAL

JUDGEMENT

(1.) This appeal is directed against the order dated 26-4-1986 passed by the District Judge, Mandsaur in Matrimonial Suit No. 17 of 1986 under the Hindu Marriage Act, 1955 (for short 'the Act').

(2.) The respondent sued the present appellant by filing an application under Sec. 9 of the Act for restitution of conjugal rights and also for permanent injunction restraining the respondent from marrying again.

(3.) In the aforesaid suit the respondent filed an application under Order 39 Rules 1 and 2 Civil Procedure Code for grant of ad-interim injunction. The application was opposed by the appellant contending that the. respondent is not his wife.