MAKHAN LAL Vs. SHEO KAUR

JUDGEMENT

(1.) THIS judgment shall dispose of regular second appeal No. 199 and 200 of 1991 as both these appeals arise out of the common judgment of the Additional District Judge dated 29.5.1990.

(2.) THE facts are being taken from the Regular Second Appeal No. 199 of 1991. This is defendants' regular second appeal against the judgment and decree of the Additional District Judge affirming the judgment and decree of the trial Court.

(3.) DEFENDANTS put in appearance and filed written statement. The contesting defendants in their written statement controverted the allegations in the plaint. It was stated that the plaintiff No.l is not the legally wedded wife of defendant No.l. Other objections were also taken with regard to maintainability of the suit and the plaintiffs locus standi to file the same.