PRITPAL KAUR Vs. JAGRUP SINGH

JUDGEMENT

(1.) The wife has come up in appeal against the judgement and decree of the Matrimonial Court annulling her marriage with the respondent.

(2.) The respondent husband moved a petition under Section 11 of the Hindu Marriage Act, (for short, the Act) on the ground that at the time of marriage, the first husband of the wife was alive and this fact was not disclosed to him at the time of marriage. The wife denied the allegation made and pleaded that she had obtained divorce from her first husband.

(3.) On the pleadings of the parties, the following issues were struck :-