ROSHAN LAL Vs. VEENA RANI

JUDGEMENT

(1.) The present contempt petition is filed alleging that the respondent-wife has performed second marriage during the pendency of FAO No.290-M-2008 vide which the petitioner-husband has challenged the judgment and decree dtd. 19/8/2008 granting decree of divorce in favour of respondent-wife.

(2.) Counsel for the petitioner submits that the following certain dates and events are relevant in the present case :- <FRM>JUDGEMENT_120_LAWS(P&H)2_2023_1.html</FRM>

(3.) Counsel for the petitioner has argued that the respondent has committed civil contempt within the ambit of Sec. 2(b) of the Contempt of Courts Act, 1971.