AIR 2009 PUNJAB AND HARYANA 118 ::2009 (5) ABR (NOC) 990 (P&H) ::2009 (5) AIR Bom R 990 ::2009 (5) AIR Kar R 859

Punjab And Haryana High Court

Hon'ble Judge(s): Rajive Bhalla , J

Hindu Succession Act (30 of 1956) , S.8— Hindu Marriage Act (25 of 1955) , S.11, S.13— Right of inheritance - Determination - Husband had not obtained decree of divorce prior to his second marriage - His second marriage would be null and void - Fact the first wife had abandoned him and was living with another man would not raise an inference that their marriage stands dissolved - Unchastity of wife is ground for divorce but in absence of decree of divorce, cannot be pressed into service to disinherit even unchaste wife from claiming her rights @page-PunjHar119as a widow in properties of husband - First wife entitled to succeed to his property. (Para 13 15)