NOKHI Vs. TEHRU

JUDGEMENT

(1.) Mt. Nokhi presented a petition under Section 13, Hindu Marriage Act, 1955, for the dissolution of her marriage with Tehru, respondent, on the ground that he had another wife, named Mt. Nirmi, and further that he used to ill-treat her.

(2.) Both the allegations were denied by Tehru.

(3.) The trial Court (Senior Subordinate Judge, Mandi) came to the conclusion that Mt. Nirmi's marriage with Tehru had not been proved. He further found that although previously Tehru had illicit connection with Mt. Nirmi, the same ceased some two years prior to the filing of the petition. Consequently he dismissed the petition for divorce. Hence, this appeal.