SIDDANNA Vs. SUVARNA

JUDGEMENT

(1.) THE petitioner is the respondent before the Family Court, Vijaypur in Crl. Mis. 459/2012 which was filed seeking maintenance by the respondent herein. The said petition was allowed on 20.08.2013 granting maintenance at the rate of Rs. 3,000/ - per month directing the petitioner herein to pay the said maintenance from the date of the petition till her re -marriage if any.

(2.) FOR the purpose of convenience, I would like to retain the ranks of the parties as per the ranks before the Trial Court.

(3.) THE respondent appeared before the Court and strenuously contested the petition and even disputed the very relationship of husband and wife. It is the specific contention of the respondent that there was no marriage between himself and the petitioner and he also disputed the paternity of Smt. Kannavva as alleged by the petitioner. Therefore, he claims for dismissal of the petition.