BHUPESHWARI DEVI AND ORS. Vs. RAM KRISHAN

JUDGEMENT

(1.) THIS Regular Second Appeal, by the defendants, is directed against the judgment and decree dated 27th February, 2009 of learned Additional District Judge, Shimla, whereby their appeal against the judgment and decree dated 1st September, 2007 of the trial Court, declaring that defendant -appellant No. 1 Bhupeshwari Devi is not the wife of plaintiff -respondent Ram Krishan, has been dismissed and the said decree dated 1st September, 2007 of the trial Court has been affirmed.

(2.) PLAINTIFF -respondent Ram Krishan filed a suit for declaration that appellant Bhupeshwari Devi, who was impleaded as defendant No. 1, was not his wife and by way of further relief prayer was made for passing a decree of permanent prohibitory injunction, restraining the said appellant from claiming or proclaiming herself to be the wife of respondent.

(3.) TRIAL Court decreed the suit, after recording the evidence and hearing the parties. Appeal filed by the appellants before the learned District Judge stands dismissed.