Report No. 111
7.4. Comment in a Delhi case.-
The point has arisen before the Delhi High Court also. Commenting on the difficulty of determining the question of prospects of re-marriage, the Delhi High Court observed as under in a judgment reported in 1976:-
"So long as there is no legislative reform, the possibility of the re-marriage of the widow claimant must continue to hold the centre of the stage in India. The judges will continue to be engaged in the guessing game of sizing up the claimant's chances of finding a new husband and bringing the dependency to an end".1
1. Jaimal Singh v. Jawala Devi, AIR 1976 Del 127 (131).
Back
