NASIR KHAN Vs. SARPHINA GEORGE

JUDGEMENT

(1.) Petitioner impugns judgment dated 22.05.2015, whereby, the Principal Judge, Family Court has disposed of the petition, filed by the respondent under Section 125 Cr.P.C. and directed petitioner to pay maintenance @ Rs.5,000/- per month from the date of the filing of the petition i.e. 01.08.2003.

(2.) Learned counsel for the petitioner submits that Trial Court has erred in not appreciating that the respondent was not the legally wedded wife of the petitioner and has not been able to establish the factum of marriage. He submits that no proof of marriage was produced nor were the witnesses to the marriage produced by the respondent to prove the factum of marriage.

(3.) Learned counsel for the respondent, per contra, contends that the respondent has established that they were married and has also proved before the Trial Court that they were living together as husband and wife for over a period of 20 years.