BHUVANESHWARI Vs. REVAPPA ALIAS RANI SIDDARAMAPPA KOLLI

JUDGEMENT

(1.) THIS appeal under Section 19(1) of the Family Court Act, 1984, by the defendant in O.S.No.62/93 on the file of Judge, Family Court, Bijapur, is directed against the judgment and decree passed in the said suit.

(2.) THE suit was by a person whom the defendant claimed, believed and asserted to be her husband, but who sought for a declaration, that too, a negative declaration that the defendant is not his legally wedded wife, and for consequential relief, with no part of the pleading indicating any event/development to show that there was some form of the marriage having taken place between the parties.

(3.) THE plaintiff was shocked at the unruly behaviour of the parents of the defendant who, as a retaliatory measure, had filed a false and frivolous maintenance case against him under Section 125, Cr.P.C. which was registered as Criminal Misc.276/90 on the file of JMFC Court, Bijapur.