VIVEK AGARWAL,J. - (1.) Heard Sri Rajendra Prasad Tiwari, learned counsel for the appellant.
(2.) This second appeal has been filed by the plaintiff-appellant being aggrieved by judgment and decree dated 06.11.2006 passed by learned Additional District Judge, Court No. 5, Jhansi in Civil Appeal No. 90 of 2005 (Smt. Alka Sharma vs. Union of India and others), dismissing the appeal and affirming the judgment and decree passed by learned Civil Judge (Senior Division) in Original Suit No. 380 of 2002 vide judgment and decree dated 05.05.2005.
(3.) Brief facts leading to the present appeal are that plaintiff had filed a suit for declaration of civil death of her husband- Sri Govind Prasad Sharma son of Late Devendra Prasad Sharma. It is averred that she was married to said Sri Govind Prasad Sharma son of Late Devendra Prasad Sharma residence of 760, Railway Colony, Jhansi, Uttar Pradesh on 12.03.1992 as per the hindu customs and traditions. At the relevant point of time, Sri Govind Prasad Sharma was working as a senior clerk in the Office of Divisional Railway Manager, Jhansi.;