BEVERLEY SINGH Vs. TEJINDER SINGH

JUDGEMENT

(1.) This order shall dispose of the following issue raised by the defendants:

(2.) Having heard learned counsel for the parties and perused the material available on record, certain facts, relevant for the adjudication of the question of maintainability of the suit are that the plaintiff, though of Indian original, but a citizen of United Kingdom, was unfortunately widowed in 1993, and thereafter, in the year 2009, solemnized marriage with defendant No.1, who is also a citizen of the United Kingdom. Prior to his marriage with the plaintiff, defendant No.1 had solemnized three marriages, but all of them failed. Defendant No.2 is the daughter of defendant No.1 from his first wife. Plaintiff is the fourth wife of defendant No.1 and she has two children from her earlier marriage. Defendant No.1 has no child from the plaintiff. After marriage, plaintiff started living with defendant No.1 in property known as "knollswood Estate" Shimla.

(3.) As per the averments contained in the plaint, defendant No.1 is extremely wealthy man, having monthly income of about Rs.50.00 Lakh from various sources and is owner of properties, which are worth more than Rs.500.00 Crore, including residential house at Knollswood Estate, Chhota Shimla as well as residential house at Sardar Patel Marg, Chanakyapuri, New Delhi. Besides this, defendant No.1 is stated to have huge landed property in Dharamshala, District Kangra, Himachal Pradesh. Plaintiff avers that she herself belongs to an affluent family, having social standing, but after being assured by defendant No.1 that she would be given a life of dignity , honour and social status, she solemnized marriage with defendant No.1 in the year 2009.