SMT. MALLAMMA Vs. M.G. DIBBADA GOVINDAPPA

JUDGEMENT

(1.) Petitioner being aggrieved by the order dated 06.01.2010 passed by the Additional Sessions Judge (Fast Track Court) Chitradurga in Crl.RP.No.16/2010 is before this Court.

(2.) Brief facts of the case are that:

(3.) The said petition was contested by the respondent-husband by denying the contents of the petition. He contended that he has married to one Gowramma in the year 1983 and due to wedlock she gave birth to a male child in the year 1987 and one female child by name Veena in the year 1990 and they are living jointly. It is further contended that with the instigation of the father of the petitioner, she had issued notice to the said respondent by creating and concocting documents to file the case for maintenance. Further contended that the original petitioner's daughter - Bhagya has filed suit in O.S. No.93/2002 for partition against the respondent. The said suit came to be dismissed. Subsequently, contended that the petitioner is his wife and has married her and hence the petition is maintainable.