TEKSAI RAJWADE Vs. LEELAVATI

JUDGEMENT

(1.) Challenge in this appeal is levied to the judgment and decree dated 14.10.2015 of the District Judge, Surajpur, District Bilaspur passed in Civil Suit No.40-A/2014, whereby and whereunder he dismissed the suit of the Appellant filed under Section 9 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act, 1955').

(2.) This is admitted by the Respondent that 20-22 years ago from 18.09.2014 marriage of the parties solemnized under the Act, 1955 and customary rights and rituals, in wedlock, four children have born, namely, Ku.Babita, Ku.Deepmala, Arjun and Ku.Anju. Ku.Babita, Ku. Deepmala and Arjun are living with the Appellant and Ku.Anju is living with the Respondent, Respondent has filed an application under Section 125 Cr.P.C. for obtaining maintenance of herself and daughter Ku.Anju, the Appellant had kept another woman, Respondent is living in her maternal house in village Badkapara, Surajpur.

(3.) In brief, Appellant's case is that the Respondent has abandoned his house and living in her maternal house, though he is willing to keep her along with him.