- (1.) Leave granted.
(2.) This appeal has been filed against the impugned judgment of the Delhi High Court dated 17.1.2005 in C.M.M. No. 1367 of 2004 and C.M.M. No. 1420 of 2004.
(3.) Heard learned counsel for the parties and perused the record. The facts of the case are that respondent Smt. Taruna Batra was married to Amit Batra, son of the appellants, on 14.4.2000.;