MANPREET KAUR Vs. BALKAR SINGH

JUDGEMENT

(1.) ASSAILING the judgment and decree dated 2.5.2013 passed by the learned District Judge, Shaheed Bhagat Singh Nagar vide which HMA case No. 49 of 2011 under Section 11 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act') filed by Balkar Singh -respondent was allowed, Manpreet Kaur appellant preferred the instant appeal.

(2.) THE facts culminating to the initiation of the instant appeal are as under: - -

(3.) THE respondent filed replication controverting the objections raised by the appellant in the written statement and reiterated his claim.