RAMVEER SHARMA Vs. NEELAM SHARMA

JUDGEMENT

(1.) Heard Shri S.P.P. Shrivastava, learned counsel for the plaintiff/appellant.The defendant/respondent has put in appearance in this case at this stage, and Shri T. C. Bansal, learned counsel has filed the vakalatnama on her behalf. Let this vakalatnama be taken on record.Perused the record.The plaintiff/appellant feels aggrieved by an order passed by the trial Court rejecting his application seeking an ad interim injunction restraining the respondent from marrying any other person during the pendency of the suit.

(2.) The materials brought on record indicate that the plaintiff/appellant had filed a suit for restitution of conjugal rights under Section 9 of the Hindu Marriage Act, 1955 (hereinafter referred to as the Act) in the month of October, 1997, asserting that he had married the defendant/respondent according to the Hindu religion on 16-2-1997, and both of them had signed a declaration before the Notary Public, on 21-4-1997, declaring that they were husband and wife. This document has been described as 'Ghoshana Patra (Letter of Guarantee).'

(3.) However, it was alleged that subsequent to 3-8-1997, the defendant had deserted him without any justifiable reason which necessitated the filing of the suit.