PRITPAL KAUR Vs. JAGRUP SINGH

JUDGEMENT

(1.) The wife's appeal against the judgment and decree of the matrimonial Court annulling her marriage with the respondent having been dismissed by the learned single Judge, she has filed the present Letters Patent Appeal.

(2.) A few facts may be noticed.

(3.) Jagrup Singh, the present respondent, filed a petition under Section 11 of the Hindu Marriage Act for dissolution of the marriage. He alleged that the marriage was solemnised between the parties on Nov. 15, 1987, at Village Joremajra according to Hindu rites. After the marriage, the parties cohabited and stayed together and a female child was born. Sometime later, he came to know that Smt. Pritpal Kaur, present appellant was already married and that she had contracted a second marriage by concealing this fact. She had not divorced her earlier husband Karnal Singh. It was alleged that the second marriage was void and deserved to be annulled by a decree.