REGENT COMPUTRONICS PVT. LTD.

CHAND PATEL Appellant

V/S

BISMILLAH BEGUM Respondents

Referred Judgements :-

AIZUNNISSA VS. KARIMUNISSA [REFERRED TO]
TAJBI ABALAL DESAI VS. MOWLA ALIKHAN DESAI [REFERRED TO]
MUSSAMMAT KANIZA VS. HASAN AHMAD KHAN [REFERRED TO]
LAHORE HIGH COURT IN TALIAMAND VS. MUHAMMAD DIN [REFERRED TO]
NANAK CHAND VS. GHANDRA KISHOKE AGGARWAL ANDOTHERS [REFERRED TO]
YAMUNABAI ANANTRAO ADHAV VS. ANANTRAO SHIVRAM ADHAV [REFERRED TO]
RAMESH CHANDRA RAMPRATAPJI DAGA VS. RAMESHWARI RAMESH CHANDRA DAGA [REFERRED TO]
SAVITABEN SOMABHAI BHATIYA VS. STATE OF GUJARAT [OVERRULED]

JUDGEMENT

(1.) Leave granted.

(2.) The application for condonation of delay in filing the Special Leave Petition is allowed and the delay in filing the same is condoned.

(3.) This appeal raises an interesting question of law as to whether a marriage performed by a person professing the Muslim faith with his wife's sister, while his earlier marriage with the other sister was still subsisting, would be void in law or merely irregular or voidable even though the subsequent marriage may have been consummated.

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CHAND PATEL Vs. BISMILLAH BEGUM

Referred Judgements :-

JUDGEMENT

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