JASBIR KAUR Vs. KULJIT SINGH

JUDGEMENT

(1.) THE petitioner has invoked the Sections 11 and 12 of the Contempt of Courts Act for proceeding against the respondent/husband for disobeying the order dated 19.9.2003 passed by this Court in FAO No. 211- M of 2003.

(2.) THE allegations of the petitioner are that the petitioner was married with the respondent on 3.4.1990 and on false allegations the respondent/husband filed a petition under section 13 of the Hindu Marriage Act, 1955 (for short the Act) on 30.9.1996.

(3.) THE respondent/husband was also directed to be present in court on 9.2.2004 that is the next date. An order was also passed restraining the respondent from remarrying.