JABIR KAUR Vs. KULJIT SINGH BHATIA

JUDGEMENT

(1.) The present petition under Ss. 11 and 12 of the Contempt of Courts Act, 1971 (hereinafter referred to as 'the Act'), is directed against the alleged disobedience to the order passed by this Court on 19.9.2003 restraining the respondent from remarrying during the pendency of the appeal.

(2.) The brief facts, out of which the present petition arises are that the marriage between the parties was solemnised on 3.4.1990. The respondent filed a petition under Sec. 13 of the Hindu Marriage Act, 1955 on 30.9.1996. The learned trial Court granted a decree for dissolution of marriage on 5.8.2003. The petitioner filed first appeal in this Court on 9.9.2003 and this Court on 19.9.2003 passed the following order:

(3.) It is pointed out that the appeal is now pending consideration before this Court, but the respondent married one Baljit Kaur and, thus, the respondent has violated the orders passed by this Court.