(1.) IN the complaint filed under Section 12 of the Protection of Women from Domestic Violence Act 2005, the respondent has alleged against the petitioner that after her late husband Sh.Harpal Singh died, she and the petitioner got married on 28.1.1992 and since then had lived as husband and wife at House No.B-115, Gali No.6, Subhash Vihar, Ghonda, Delhi-110053, which house she claims is the shared household and makes a grievance that on 30.9.2008, the petitioner threw her out and started living with another lady named Sangeeta.
(2.) THE petitioner has been summoned in the said complaint and raises the issue in the instant petition that the summoning order as also the complaint be quashed on the premise that the complaint is motivated. He alleges that petitioner and the respondent are not husband and wife.
(3.) LEARNED counsel for the petitioner responds by saying that at least in some record this fact could be mentioned, for example, a bank account, a passport, a driving license, a pan card, a credit card or the like, and which may be produced.