RISHI PAL Vs. LUXMI DEVI

JUDGEMENT

(1.) THIS appeal by the appellant-husband is directed against the judgment and decree dated 25.9.1998, passed by the learned Additional District Judge, Jagadhri, vide which the petition filed by the appellant under Section 13 of the Hindu Marriage Act, has been ordered to be dismissed.

(2.) THE appellant filed a petition under Section 13 of the Hindu Marriage Act on the pleadings, that the parties were married according to Hindu rites on 18.4.1984 at village Malakpur Bangar. Out of the wedlock, one daughter, who was aged about 12 years on the date of presentation of the petition, was born, and living with the appellant.

(3.) THE respondent-wife also filed a case under Section 498-A IPC against the appellant, in which he was acquitted. The respondent-wife also filed a petition under Section 125 Cr.P.C.