KIRAN DEVI Vs. KARTAR CHAND

JUDGEMENT

(1.) AS per separate order passed today this appeal has been treated a revision under section 115 of the Code of Civil Procedure.

(2.) RESPONDENT No. 1 admittedly had married the applicant (Kiran Devi) but on 26.7.1991 he obtained an exparte decree of divorce under section 13 of the Hindu Marriages Act from the court of District Judge Jammu. The applicant thereafter fifed an application for setting aside the exparte proceedings against which respondent No. 1 filed objections.

(3.) DURING the pendency of the proceedings, respondent No. 2 filed an application for being impleaded as a party in those proceedings on the ground that respondent No. 1 had married her and she being the wife of respondent No. 1 was vitally interested in the proceedings. The application was allowed by the District Judge, Jammu and respondent No. 2 was a directed to be impleaded as a party in the proceedings vide order dated 19.7.1993. The applicant then filed an appeal in this court which, as stated earlier, has been treated as a revision.