Ramesh Kumar vs Saraswati
2000 Latest Caselaw 705 Del

Citation : 2000 Latest Caselaw 705 Del
Judgement Date : 27 July, 2000

Delhi High Court

Ramesh Kumar vs Saraswati on 27 July, 2000

Equivalent citations: 2000 VIIAD Delhi 1145, 88 (2000) DLT 97, 2000 (56) DRJ 549

Author: Khan

Bench: B Khan

ORDER

Khan, J.

1. Appellant has contracted a second marriage sometime in 1993 and had also a son from this marriage in 1995. And yet he is contesting a decree of divorce obtained by respondent.

2. His appeal, therefore, represents a harassment proceeding. Even otherwise it is meritless because it is based on a reasoned judgment and there is hardly any scope for interference in the findings returned on appreciation of evidence. This appeal is, accordingly dismissed on preliminary hearing.

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