SUBE SINGH Vs. BATHERI DEVI

JUDGEMENT

(1.) THIS appeal is directed against judgments and decrees dated 14.2.2006 and 31.7.2007 passed respectively by Civil Judge (Junior Division), Karnal (hereinafter described as 'the trial Court') and Additional District Judge,Karnal (referred to hereinafter as 'the First Appellate Court') whereby the suit as well as the appeal of the plaintiff-appellant have been dismissed.

(2.) THE appellant had sought a decree for declaration to the effect that the marriage of defendant-respondent no.1 with him after the death of Zile Singh is a void marriage as per the provisions of Hindu Marriage Act and did not bind his marital status with Smt. Sudesh and that the reports of defendant-respondent nos. 3 to 7 made on 1.7.1998 and 3.8.1998 on the basis of letter dated 10.8.1998 issued by defendant-respondent no.3, i.e., Superintendent of Police, Karnal, to the competent authority of Border Security Force, Karanpur and the certificate showing the marriage of respondent no.1 with him are null and void.

(3.) THE respondents had filed their separate written statements.