SUMER CHAND Vs. BIMLA RANI

JUDGEMENT

(1.) HUSBAND appellant has filed this appeal against the judgment and decree passed by Mr. S.R. Bansal, Additional District Judge, Ambala, in Hindu Marriage Act Case No. 66/3 decided on 20th August, 1986.

(2.) THE appellant was married to the respondent on 27th June, 1967 in Village Booka, P.S. Radaur, District Kurukshetra. The respondent filed a petition for dissolution of marriage under Section 13 of the Hindu Marriage Act, 1955 (hereinafter referred to as the Act) which was decreed on 14.9.1984 when this petition under Section 27 of the Act was filed.

(3.) THE appellant contested the petition and inter alia objected that the petition is not maintainable as the proceedings under Hindu Marriage Act are pending between the parties. The other allegations of the petition were also denied.