AIR 2002 DELHI 307 ::(2002) 95 DLT 343 ::(2002) 1 HinduLR 512 ::(2002) 3 CivilCourtC 16 ::2002 (1) DMC 273

Delhi High Court

Hon'ble Judge(s): J. D. Kapoor , J

Civil P.C. (5 of 1908) , O.39 R.1— Suit for permanent injunction restraining husband from contracting second marriage - Evidence on record that there was persistent demand of money and atrocities perpetrated upon plaintiff wife - Coupled with fact that husband had initiated proceeding for restitution of conjugal right which was subsequently withdrawn - Further letter sent to plaintiff by her local advocate has verified apprehension of plaintiff that her husband would like to contract second marriage by way of making her complacent - Plaintiff entitled to relief as claimed by her. (Para 7 8 10 11)