ROSHAN LAL Vs. CHANCHLA DEVI

JUDGEMENT

(1.) SECOND party-Chanchala Devi the wife is present in Court in person and is identified by Mr. M.S. Kohli, Advocate.

(2.) HEARD both the parties.

(3.) AMENDED petition filed under Section 13-B of the Hindu Marriage Act is taken on record. The statements of Roshan Lal, the husband and Chanchala Devi, the wife were recorded in Court.