MAGANIA Vs. PREMSINGH

JUDGEMENT

(1.) In this case we are asked to make absolute the decree nisi for divorce which was passed by the lower Court.

(2.) The circumstances of the case are certainly very peculiar.

(3.) The petitioner is a Hindu lady belonging to the sweeper, caste and she married according to the Hindu rites and according to the custom of the caste a gentleman of the name of Premsingh (son of Nanhu Mehtar) who was also a sweeper.