MADHU CHAUDHRY Vs. RAJINDER KUMAR

JUDGEMENT

(1.) By this judgment, RSA Nos.2190 and 2688 of 2002 and CR No.2142 of 1987 shall stand disposed of.

(2.) Only issue on which the counsels have addressed detailed arguments is whether the marriage between Sushil Chaudhary and Rekha Chaudhary was valid and in accordance with provisions of Hindu Marriage Act, 1955. It may be noted that late Sh. Sushil Chaudhary was working as a Lecturer in Government college. It is the case of Nikhil Chaudhary, son, that his parents were husband and wife and he was born from the wedlock on 11/8/1975.

(3.) This Court has considered the submissions and with able assistance of learned counsels gone through the judgments passed by the Courts below and the record.