KHADAK SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Criminal Revision has been filed against the impugned order dtd. 16/12/2025, passed by the learned Additional Judge, Family Court, Nainital in Case No. 58 of 2024, "Dhanuli Devi vs. Khadak Singh", whereby maintenance was awarded in favour of a woman described in the proceedings as "Dhanuli Devi".

(2.) On the last date, i.e., 27/10/2025, the parties were directed to remain present in person for interaction. Today, the Revisionist-Khadak Singh and the woman claiming to be Respondent No. 2, namely Smt. Dhanuli Devi, are present before this Court.

(3.) This Court first interacted with the woman present, who disclosed her name as Dhanuli Devi W/o Khadak Singh. She stated that her mother's name is Smt. Durga Devi and her father's name is Shri Vilobh Singh. Upon being asked about her marital status, she stated that the Revisionist had two wives, one of whom passed away long ago, and that she is the second wife. She further stated that two children, a daughter and a son were born out of the wedlock, and both are now married. She added that the Revisionist performed the customary ritual of kanyadan at their daughter's marriage. When asked about the specific dates of the death of the first wife or the date of her own marriage, she stated that she is illiterate and unable to recall exact dates. She requested that the interim maintenance be paid to her and stated that she seeks nothing beyond that.