MOHAN Vs. REKHA

JUDGEMENT

(1.) PETITIONER and one Geeta Bai got married on 4 -5 -1993. On account of certain differences between the petitioner and his wife, he filed M.C. No. 13 of 1998 for dissolution of marriage. On 13 -8 -1998 petitioner and his wife filed a compromise petition in M.C. No. 13 of 1998 and accordingly the marriage came to be dissolved. In terms of the compromise the petitioner has paid a permanent alimony of Rs. 35,000/ - to his wife Geetha Bai.

(2.) THEREAFTER , the respondent herein claiming to be the daughter of the petitioner filed Cri. Misc. No. 61 of 1999 on the file of the Civil Judge (Junior Division) and Judicial Magistrate First Class Haveri for grant of maintenance under Section 125 of the Criminal Procedure Code, 1973. In this Cri. Misc. No. 61 of 1999 the petitioner entered appearance and filed objections inter alia contending that the respondent is not his daughter. Before the Trial Court, the respondent got examined two witnesses as P.Ws. 1 and 2 and got marked documents as Exs. P. 1 to P. 4. On the other hand, the petitioner has got adduced any evidence nor produced any documents.

(3.) HEARD the arguments on both sides and perused the petition papers.