K.P.Singh, J. - (1.) Heard counsel for the petitioner.
(2.) The only question involved in the present writ petition is whether Smt. Basanti had remarried. The Trial Court gave judgment for the petitioner holding that Smt. Basanti had remarried whereas the appellate courts have negatived the claim of the petitioner on the finding that Smt. Basanti had not remarried.
(3.) The learned counsel for the petitioner has contended before me that the Trial Court has not raised presumption in favour of the valid marriage in the circumstances of the present case when it has been established that Smt Basanti had lived with Nawal Singh as well as Badri, and she had also submitted that she gave birth to a child.;