M Vs. P B

JUDGEMENT

(1.) The petitioner is present in person and states that he wishes to argue the petition without the assistance of counsel.

(2.) In the present petition, the allegation of the petitioner-husband is that the respondent-wife has committed contempt of an order passed by the Family Court dated 02.05.2014 by which their marriage was dissolved under Section 28(1) of the Special Marriage Act, 1954. The argument is that the respondent has filed proceedings against the petitioner under the Protection of Women from Domestic Violence Act, 2005, in which she has made statements contrary to those which were recorded at the time of dissolution of marriage.

(3.) The marriage of the parties were solemnized in 24.08.2011 under the Special Marriage Act, 1954. They filed the petition for divorce on 23.04.2014 wherein it was inter alia stated as follows:-