SHEKHAR FAKIRAPPA UPPAR Vs. RENUKA

JUDGEMENT

(1.) For the sake of convenience, parties are referred by their rank before the Trial Court.

(2.) Being aggrieved by the correction dtd. 12/12/2017, made by the trial Court to the final order dtd. 21/8/2022, in CRL. Misc. No.124/2007, on the file of Additional Civil Judge and JMFC, Saundatti, thereby making the said order to come into effect from the date of petition, petitioner before this Court, who is respondent before the trial Court, has filed this petition under Sec. 482 of Code of Criminal Procedure (for short " Cr.P.C ).

(3.) It is the case of the respondent that petitioners filed Crl.Misc.No.124/2007, claiming maintenance from the respondent. However, in the objection statement respondent denied the relationship between him and the petitioners and consequently all other allegations. In fact, he has claimed that he is married to the daughter of his maternal uncle. He has also contended that in view of his marriage to the daughter of his maternal uncle, the alleged marriage between him and petitioner No.1 is null and void and that he has filed OS No.172/2010 to declare his marriage with petitioner No.1 as null and void.